Section 8(3)(v) 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)

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

(v)an application for the return, restoration or restitution of the property as per the order of disposal of property passed in the case,

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