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SC: A Proficient Advocate Must be Physically Fit - (08 Jul 2022)

MOTOR VEHICLES

Supreme Court while granting relief of enhanced compensation, to an advocate who had suffered 100% permanent disability due to an accident, has held that physical fitness is necessary for a proficient advocate and physical disabilities hamper the smooth functioning of a lawyer.

Tags : SUPREME COURT   COMPENSATION   ADVOCATE   DISABILITY  

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