- Except in the case permitted by clause (13) of Rule 558, no legal practitioner shall, at a sale in execution of a decree in a suit in which he has been professionally engaged, bid for or purchase, whether in his own or in any other name, for his own benefit or for the benefit of any other person any property sold in execution of such decree.[Section F] [Section 'F', i.e., Rules 602-A to 602-0, added by Notification No. 420/VIII-b-267, dated 18-10-1962, published in U. P. Gazette, Part II, dated 1st June, 1963.]Procedure regarding Inquiries against Pleaders and Mukhtars
