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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

(1)An Advocate shall be bound to appear in Court on any day which, by notice duly or in accordance with the practice of the Court, is fixed for the hearing of a proceeding in which he is appointed by the party.