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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1) 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)

(1)Advocates appearing before any court shall wear the following as part of their dress,-
(i)Advocates other than lady advocates-
(a)Black buttoned up coat or black chapkan, achakan or sherwani, with Barrister's gown and bands, or,
(b)Black open collar coat, white shirt, white collar (stiff or soft) with Barrister's gown and bands.
(ii)Lady advocates-
Barrister's gown and bands.