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Karnataka HC Directs Bar Council of India to Inform on Possible Relief Measures for Needy Advocates - (24 Apr 2020)

CIVIL

Karnataka High Court has called upon the Bar Council of India, Karnataka State Bar Council, Bar Council of India Advocate Welfare Fund Committee and Karnataka Advocates Welfare Fund Trustee Committee to make a statement before the Court on 28th April, 2020, in what manner relief can be extended to needy advocates suffering from lack of income.

Tags : KARNATAKA HIGH COURT   RELIEF MEASURES FOR NEEDY ADVOCATES  

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