Section 7(2)(a) in The Rajasthan Law And Judicial Department Manual, 1952

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State of Rajasthan - Subsection

Section 7(2)(a) in The Rajasthan Law And Judicial Department Manual, 1952

(a)to prepare briefs for use of counsel engaged to represent Government in all appeals and references, civil or criminal, before the Supreme Court in which Government is a party,

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State of Rajasthan - Subsection

Section 7(2)(a) in The Rajasthan Law And Judicial Department Manual, 1952