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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(2)In the event of the Advocate-General deciding that the proposal is invalid, the fact shall be notified forthwith to the candidate by the secretary and the candidate may thereupon submit another proposal within the time prescribed by Rule 5.