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SC: Judicial Independence can be Ensured as Long as Judges Live with a Sense of Financial Dignity - (01 Dec 2023)

CIVIL

Supreme Court has observed that judicial independence which is necessary to preserve the faith and common citizens' confidence in the rule of law can be ensured and enhanced so long as judges are able to live and lead their lives with a sense of financial dignity.

Tags :   SUPREME COURT  JUDICIAL INDEPENDENCE  FINANCIAL DIGNITY

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