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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(2)Copies of such notice shall also be sent by the secretary to the Advocate-General and to the President of the Advocates, Association to be affixed as they may direct and may also be sent to other similar Associations, if any, in the different parts of the State.