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MP HC Asks Bar Council Asks on Self-Representation of Advocate in Theft Case - (07 Feb 2022)

CRIMINAL

Madhya Pradesh High Court has asked the Bar Council of Madhya Pradesh as to whether an advocate, who is charged with 7 cases of theft and from whom recovery is made, can represent himself as an advocate or not, and whether such an advocate is entitled to maintain his license to practice.

Tags : MADHYA PRADESH HIGH COURT   SELF-REPRESENTATION OF ADVOCATE IN THEFT CASE  

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