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Karnataka High Court Eases Restrictions on Entry and Hearing of Cases - (28 Jun 2021)

CIVIL

Karnataka High Court has eased restrictions on entry and hearing of cases in all taluk and district Courts as well as its Principal Bench at Bengaluru by allowing entry of advocates to the Court halls from 28th June, 2021.

Tags : KARNATAKA HIGH COURT   RESTRICTIONS ON ENTRY AND HEARING OF CASES  

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