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Madras HC Stays BCI’s Resolution Deferring New Eligibility Rules For Contesting Bar Elections - (15 Feb 2018)

Madras HC has put an interim stay on the resolution adopted by BCI by which it had deferred the new eligibility conditions, including minimum 10-year practice, brought in by the Special Committee of the Bar Council of TN & Puducherry for lawyers to contest in the ensuing elections to Bar Council.

Tags : MADRAS HIGH COURT   BAR COUNCIL  

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