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Delhi HC to BCI: Foreign Nationals Also Entitled To Seek Enrolment - (31 May 2023)

CIVIL

Delhi High Court while observing that foreign nationals are not per se barred from being considered for enrolment on a State roll under Section 24 of the Advocates Act has directed Bar Council of India (BCI) to process a South Korean national's application for enrolment in accordance with law.

Tags : DELHI HIGH COURT   FOREIGN NATIONALS   BAR COUNCIL OF INDIA   ENROLMENT   SECTION 24 OF THE ADVOCATES ACT  

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