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SC: BCI Can Impose Condition That Only Graduate from Recognized Colleges Can Enroll as Advocates - (12 Jun 2023)

CIVIL

Supreme Court has held that rule framed by Bar Council of India (BCI) requiring a candidate for enrolment as an Advocate to have completed his law course from a college recognized/ approved by BCI cannot be said to be invalid.

Tags : SUPREME COURT   BAR COUNCIL OF INDIA   ENROLLMENT   ADVOCATE  

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