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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(4) in The Bar Council of Rajasthan Election Rules, 1968

(4)All disputes arising under the above sub-rule shall be decided by a tribunal to be known as an Election Tribunal comprising 3 advocates who agree in writing not to seek election and whose names are ,on the State Roll and who are not less than of 10 years' standing.