Section 7(2)(l) in The Rajasthan Law And Judicial Department Manual, 1952

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2)(l) in The Rajasthan Law And Judicial Department Manual, 1952

(l)to report to the Law and Judicial Department any flaws in any law and any matters arising out of cases in which he has appeared, which he considers, should be brought to the notice of Government:

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State of Rajasthan - Subsection

Section 7(2)(l) in The Rajasthan Law And Judicial Department Manual, 1952