Section 8(3)(ix) in The Bar Council of Rajasthan (Rules Laying Down the Conditions Subject to which an Advocate shall be permitted to Practice in the High Court and Courts Subordinate thereto) (1970)

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

(ix)an application for review of an order or sentence passed in the case or in an appeal, reference or revision arising out of the case,

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