Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Rajasthan - Subsection Section 35(2) in The Rajasthan Bar Council (First Constitution) Rules, 1961 (2)Until a Secretary is appointed by the Bar Council, the functions of the Secretary shall be performed by the Registrar of the High Court.
