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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(g) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

(g)In every case where a partner of a firm of Advocates signs any document or writing on behalf of the firm, he shall do so in the name of the firm and shall authenticate the same by affixing his own signature as partner.