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Delhi HC Grants Time to Lawyers Claiming Benefits Under CM Advocate Welfare Policy - (28 Dec 2020)

CIVIL

Delhi High Court has granted two weeks time to the Government of National Capital Territory of Delhi and Delhi Bar Council starting from 28th December 2020 to prepare a circular informing all advocates of the benefits of National India Assurance Company Ltd. (NIACL) policy and ensure that the advocates fill up their data in time.

Tags : DELHI HIGH COURT   CM ADVOCATE WELFARE POLICY  

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