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Allahabad HC Dismisses Plea Against Appointment of Additional Advocates General - (03 Sep 2020)

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Allahabad High Court has dismissed a Public Interest Litigation contending that there can be only one Advocate General in a State and that appointment of Additional Advocates General is impermissible under the Constitution of India, 1949.

Tags : ALLAHABAD HIGH COURT   APPOINTMENT OF ADDITIONAL ADVOCATES GENERAL  

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