Legal Document View

Unlock Advanced Research with PRISMAI

- 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 Rajasthan - Section

Section 462 in The General Rules (Civil), 1986

462. Changes in the registered clerks to be duly notified.

- All changes in their registered clerk must be duly notified by practicing lawyers. No unregistered clerk will be allowed to act on behalf of his master.All changes duly notified will be entered in the register of clerks.