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Delhi HC Issues Notice on Plea Challenging Standards of Professional Conduct and Etiquette - (16 Mar 2021)

CIVIL

Delhi High Court has issued notice to the Bar Council of India and Bar Council of Delhi on a plea by Advocate Prashant Bhushan challenging the validity of Rule 8 of the Standards of Professional Conduct and Etiquette ('Rule 8') framed by the Bar Council of India under Section 49(1)(c) of the Advocates Act, 1961.

Tags : DELHI HIGH COURT   STANDARDS OF PROFESSIONAL CONDUCT AND ETIQUETTE  

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