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Madras HC to Suo Motu Test Constitutional Validity of Section 36B of Advocates Act, 1961 - (02 Mar 2020)

CONSTITUTION

Madras High Court has decided to suo moto consider the validity of Section 36B of the Advocates Act, 1961, in as much as it stipulates that in case a Disciplinary inquiry against an Advocate is not completed by the State Bar Council within stipulated time, the same shall stand transferred to the Bar Council of India.

Tags : MADRAS HIGH COURT   CONSTITUTIONAL VALIDITY OF SECTION 36B OF THE ADVOCATES ACT  

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