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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)The Government Advocate or Advocates shall be appointed by Government. They shall be liable to perform the duties of the Advocate General specified in rule 7 and shall perform such duties as the Government may assign to them.