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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Supreme Court Rules, 1966

(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.