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[Cites 0, Cited by 0] [Section 482] [Entire Act]

State of Rajasthan - Subsection

Section 482(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)in the case of an elected member, the Bar Council shall elect another member, but so that not less than five of the elected members at any time are Advocates whose names appear in part (a) of the list.