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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1)(c) in The Rajasthan High Court Ordinance 1949

(c)has, for at least ten years, been a pleader or advocate of the High Court or of any Court of equal status of any covenanting State or any other State or Province of the Indian Union or two or more such courts in succession and is a Barrister of England or Ireland or a Member of the Faculty of Advocates in Scotland or a Law Graduate of the Rajputana University or of any recognised University in the Union of India.