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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(iv) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

(iv)Hearing cases will ordinarily be listed according to their age. Old cases will get precedence except cases which are listed out of turn considering their urgency under orders of Hon'ble the Chief Justice.