Section 8(3)(x) 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]

(x)an application for making concurrent sentences awarded in the case or in an appeal, reference, revision or review arising out of the case,

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