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Delhi HC: Profession of Law Not Confined to Acting or Pleading Before a Court of Law - (11 Apr 2023)

CIVIL

Delhi High Court while observing that has held that pursuing LL.M in law doesn’t constitute a break in practice, has held that profession of law also include drafting of submissions, representation before courts/authorities, assistance in regulatory compliance, amongst others.

Tags : DELHI HIGH COURT   PROFESSION OF LAW   LL.M  

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