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[Cites 0, Cited by 0] [Section 472] [Entire Act]

State of Rajasthan - Subsection

Section 472(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)As soon as may be, after the expiry of the period fixed for the receipt of nominations, a list of nominations admitted as valid shall be posted on the Notice Board of the High Court at Jodhpur and Jaipur and copies of the list shall also be sent to the President of the Bar Associations at Jodhpur and Jaipur.