Section 15(1)(a) in The Bar Council of Rajasthan (Rules Laying Down the Conditions Subject to which an Advocate shall be permitted to Practice in the High Court and Courts Subordinate thereto) (1970)

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

(a)Black buttoned up coat or black chapkan, achakan or sherwani, with Barrister's gown and bands, or,

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