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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(iii) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

(iii)The list of hearing cases will be a running list. Cases once included in the list will not be de-listed on its own till they are disposed of or adjourned by order of the concerned Bench.