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Chhattisgarh HC: Advocate’s Experience Counted From Date Of Enrollment With State Bar Council - (12 Oct 2017)

Chhattisgarh High Court has observed that experience and seniority of an advocate will be counted from the date of enrollment with the State Bar Council and not from the date of becoming member of a particular Bar Association.

Tags : CHHATTISGARH HIGH COURT   ENROLLMENT  

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