Section 10(g) 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)
(g)Every partner of the firm or partnership advocates shall be bound to disclose the names of all the partners of the firm or partnership whenever called upon to do so by the Registrar of High Court, the District Judge, the State Bar Council, any court or any party for or against whom the firm or partnership or any partner thereof has filed the appointment or memorandum of appearance.
