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Karnataka HC Directs Transfer of Amount Released for Benefit of Clerks to Welfare Fund - (24 Dec 2020)

CIVIL

Karnataka High Court has noted that registered Advocate's Clerks may not need immediate monetary help and thus suggested the State Bar Council to transfer an amount of Rs 10, 00,000, released by the State for the benefit of clerks to the welfare fund created for their benefit in 2009.

Tags : KARNATAKA HIGH COURT   ADVOCATE’S CLERKS  

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