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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)The term of appointment of the Government Advocate shall be such as the State Government may determine in each case. A Government Advocate may resign the appointment by giving one month's notice in writing.