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State of Rajasthan - Section

Section 5 in The Bar Council of Rajasthan (Rules Laying Down the Conditions Subject to which an Advocate shall be permitted to Practice in the High Court and Courts Subordinate thereto) (1970)

5.

The acceptance of an appointment on behalf of a firm or partnership of advocates shall be indicated by a partner affixing his own signature as a partner on behalf of the firm or partnership of advocates.