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Delhi HC Makes E-Filing Compulsory for Central Govt, State Govt, Local Bodies & PSUs - (06 Jan 2022)

Delhi High Court has made e-filing compulsory for Central Government, State Government, Local Bodies, PSUs etc in respect of all the cases from 17th January, 2022, even after resumption of physical filing.

Tags : DELHI HIGH COURT   COMPULSORY E-FILING  

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