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Madras HC Directs Authorities to Permit Interaction Between Advocates and Inmates - (28 May 2021)

CIVIL

Madras High Court has directed the authorities at all correctional homes to permit interaction between advocates representing the inmates and the relevant inmates upon setting down certain parameters in a matter pertaining to the inmates at the various correctional homes in Tamil Nadu and Puducherry.

Tags : MADRAS HIGH COURT   INTERACTION BETWEEN ADVOCATES AND INMATES  

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