Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Rajasthan - Subsection Section 56(a) in Rules of the High Court of Judicature for Rajasthan, 1952 (a)a charge against an advocate in respect of any misconduct under the Indian Bar Councils Act. 1926:
