Section 8(3)(i) 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]

(i)an application for bail or reduction, enhancement or cancellation of bail in the case,

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