Section 4(2) in The Rajasthan High Court Ordinance 1949
(2)In computing for the purposes of sub-section (1) the standing of a Barrister or a Member of the Faculty of Advocates or the period during which a person has been a pleader or an advocate any period during which the person has held judicial office after he became a Barrister, a Member of the Faculty of Advocates, or a pleader or an advocate, as the case maybe shall be included.
