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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(2)After such certificate, a copy of the list shall be published in the Official Gazette and shall also be sent to the Advocate General and to the President of the Advocates' Association to be affixed as they may direct and may also be sent to other similar associations, if any, in the different parts of the State.