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

State of Rajasthan - Subsection

Section 8(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)He may accept brief from a private person in any civil case in any court:Provided that (i) such acceptance does not interfere with his duties under these rules, and (ii) it is not a case in which Government or the Court of Wards is a party.