Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 34 in Gujarat High Court Rules, 1993

34. Vakalatnama to bear endorsement of acceptance by Advocate.

- Every Vakalatnama specified in rule 34 shall, before it is filed in the Court, bear an endorsement of acceptance signed by the Advocate concerned. [***] [Deleted vide Notification No. C-2002/93 dated 8.5.1995, published in Gujarat Government Gazette, Extraordinary, Part IV-C., 22.5.1995 (w.e.f. 5.6.1995).]