Section 6 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)
6.
An advocate at the time of acceptance of his appointment shall also endorse on it his address, which address shall be regarded as one for service within the meaning of Rule 5 of Order III of the code of Civil Procedure, 1908:Provided that where more than one advocate accept the appointment, it shall be sufficient for one of them to endorse his address which address shall be regarded as one for service within the meaning of Rule 5 of Order III, Code of Civil Procedure.
