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 468] [Entire Act] State of Rajasthan - Subsection Section 468(a) in Rules of the High Court of Judicature for Rajasthan, 1952 (a)those who have, for not less than ten years, been entitled as of right to practice in the High Court:
