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Delhi HC: Section 17 of Senior Citizens Act No Bar for Lawyer Representing Parties Before Tribunal - (04 Oct 2022)

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Delhi High Court has held that Section 17 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 would not come in the way of a lawyer representing a party before the Maintenance Tribunal.

Tags : DELHI HIGH COURT   SENIOR CITIZEN   LAWYER  

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