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Madras HC: Can’t Reduce Legal Professional to a Contract Worker - (06 Mar 2023)

CIVIL

Madras High Court while criticizing State for its Orders determining ceiling limit of fees payable to advocates appearing on behalf of Government, observed that such order gives an impression that the Government has reduced a legal professional wedded to the nuances of law to a contract worker.

Tags : MADRAS HIGH COURT   LEGAL PROFESSIONAL   CONTRACT WORKER  

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