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State of Rajasthan - Section

Section 18 in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

18. Note.

- Whenever there is any inconsistency between these rules and the provisions of either the Code of Civil Procedure, 1908 or the Code of Criminal Procedure, 1973 or any other Statute, the provisions of such Codes and Statute shall prevail.