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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(iii) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

(iii)A single set of petition, reply, rejoinder etc. as the case may be, may by filed in Single Bench cases. Additional set of petition, reply etc., shall be filed in DB cases for use of second Hon'ble Judge.