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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)A proceeding under the Legal Practitioners. Act 1879 against a Pleader with respect to any misconduct or his conviction for any criminal offence shall be heard and disposed of by a Bench of not less than two Judges.