- The Court shall allow the registered clerks of lawyers practicing before them-(1)to present applications signed by their masters for-(a)copies,(b)return of documents,(c)repayment of deposits,(d)inspection, and(e)all applications of a routine nature.(2)to take delivery of copies;(3)to tender money;(4)to identify persons verifying affidavits before the Munsarim;(5)to take notes from the Memorandum Book of Dates.
