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Karnataka High Court Notifies Rules on Live Streaming and Recording of Court Proceedings - (03 Jan 2022)

Karnataka High Court has notified the Karnataka Rules on Live Streaming and Recording of Court Proceedings, 2021, which will come into force from January 1, 2022 and apply to the High Court and to courts and tribunals over which it has supervisory jurisdiction. The rules are notified to imbue greater transparency, inclusivity and foster access to Justice.

Tags : KARNATAKA HIGH COURT   KARNATAKA RULES ON LIVE STREAMING AND RECORDING OF COURT PROCEEDINGS   2021  

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