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State of Rajasthan - Section

Section 478 in The General Rules (Civil), 1986

478. The Nazir to maintain a register of licensed petition-writer and to disallow unregistered petition-writers to write petitions.

- A register in the prescribed form (Reg. 82) of licensed petition writer shall be maintained by the Nazir and shall be his duty to see that the precincts of the Court are kept free of all unregistered writers and that no one writes petitions for remuneration within the court compound.