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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(b) in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969

(b)A list of such pleaders practising at the Tehsil, Sub - division and District headquarters should be maintained by the District Probation and Social Welfare Officer.