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[Cites 0, Cited by 0] [Section 482] [Entire Act]

State of Rajasthan - Subsection

Section 482(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)the High Court shall nominate another person to be a member, if the member dying, resigning or becoming incapacitated was a member nominated under the provisions of section 4. sub-section (1) (b), of the Indian Bar Councils Act; and