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Delhi HC Directs Centre in Plea Challenging Non-Provision of Field to Register Companies/LLPs - (10 Feb 2021)

CIVIL

Delhi High Court has directed Central Government to file an affidavit in the plea filed challenging the non-providing of a field for Advocates to register companies and LLPs on behalf of their clients in the current Ministry of Corporate Affairs' portal. The Court has observed that if MCA's portal has no provision made for Advocates who are members of Bar Councils and Bar Councils, it is discriminatory qua Advocates and needs to be rectified.

Tags : DELHI HIGH COURT   REGISTRATION OF COMPANIES/LLPS  

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