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State of Rajasthan - Section

Section 433 in Rules of the High Court of Judicature for Rajasthan, 1952

433. Appearance of an Advocate of another High Court before the High Court of Rajasthan.

- An Advocate who is not on the roll of Advocates of the Rajasthan High Court, but is enrolled as an advocate in any other High Court in India, may appear and plead before the High' Court of Rajasthan with the permission of the Judge before whom he wants to appear on a properly stamped application in that behalf; provided that there be with him in such case an Advocate on the roll of the High Court of Rajasthan.