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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(v) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

(v)The petition, reply, rejoinder etc., as the case may be, shall be properly indexed and paginated by the counsel. Brief description of the documents enclosed as annexures shall also be mentioned in the index giving reference to the pages at which they appear in the petition, reply etc.