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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1) in The Rajasthan Judicial Service Rules, 2010

(1)No candidate shall be eligible for recruitment to the Service unless he holds a degree of Bachelor of Laws (Professional) of any University established by Law in India and recognised as such under the Advocates Act,1961.