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Uttarakhand HC Issues Notice on PIL Challenging Validity of Bar Council of Uttarakhand Rules - (30 Jul 2021)

CIVIL

Uttarakhand High Court has issued notice to the Bar Council of Uttarakhand, the Bar Council of India, the Union and the State government on a Public Interest Litigation (PIL) challenging the validity of Bar Council of Uttarakhand Rules for levying exorbitantly high registration fees on law graduates for the process of enrolment.

Tags : UTTARAKHAND HIGH COURT   VALIDITY OF BAR COUNCIL OF UTTARAKHAND RULES  

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