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P&H HC Sets Aside Moratorium Imposed by BCI on Opening of New Law Colleges - (24 Dec 2020)

EDUCATION

Punjab and Haryana High Court has set aside the three-year moratorium imposed by the Bar Council of India (BCI) on opening of new law colleges as ultra vires the Indian Constitution of India, 1949.

Tags : PUNJAB AND HARYANA HIGH COURT   OPENING OF NEW LAW COLLEGES  

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