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Bombay HC: 10 Years of Experience in Law for Appointment as Judicial Member in Tribunal - (15 Sep 2021)

CIVIL

Bombay High Court has said 10 years of experience in law and in other specialized fields is sufficient for appointment as a judicial member in the Tribunal, quashing certain provisions of the new Consumer Protection Rules, 2020.

Tags : BOMBAY HIGH COURT   APPOINTMENT AS JUDICIAL MEMBER IN TRIBUNAL  

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