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Federal Court: Non-Lawyers Providing Legal Advice in Debt Cases are Protected by First Amendment - (27 May 2022)

CIVIL

Federal Court in New York has ruled that non-lawyers will be allowed to provide legal advice to low-income New Yorkers who face debt collection actions. The Court concluded that such legal advice shall be protected by First Amendment.

Tags : FEDERAL COURT   NON-LAWYER   FIRST AMENDMENT  

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