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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in Supreme Court Rules, 2013

(1)An advocate-on-record or a firm of advocates may employ one or more clerks to attend the registry for presenting or receiving any papers on behalf of the said advocate or firm of advocates: Provided that the clerk has been registered with the Registrar on an application in the prescribed form made to the Registrar for the purpose:Provided further that the said clerk gives an undertaking that he shall attend the Registry regularly.