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[Cites 0, Cited by 0] [Section 470] [Entire Act]

State of Rajasthan - Subsection

Section 470(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)Every candidate for election as a member of the Bar Council shall be nominated by five voters by letter addressed to the Registrar, and signed by each of such voters, the signatures being attested by the Presiding Officer of a Civil Court under his seal.