Section 1(2)(A) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

(A)In these Rules unless there is anything repugnant in the subject or context, the word 'Advocate' shall include a firm of Advocates.

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