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[Cites 0, Cited by 0] [Section 424(1)] [Section 424] [Entire Act]

State of Rajasthan - Subsection

Section 424(1)(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)the certificate of the applicant's having passed the examination for the L.L.B. degree or any higher or equivalent degree of any University established by law in India, or the Advocates' Examination held by the Bombay Bar Council: or