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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(1)The Secretary may submit to the Advocate-General any proposal as to the validity of which he may have any doubt and, subject to the provisions of Rule 26, the decision of the Advocate-General shall be final.