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Del. HC: BCI Must Frame Ethical Code for Self-Represented Litigants - (21 Jul 2023)

CIVIL

Delhi High Court has stated that Bar Council of India (BCI) need to frame some guidelines for establishment of ethical code for self-represented litigants, so as to minimize the flow of frivolous litigation, and thus reduce the burden of Courts.

Tags : DELHI HIGH COURT   BAR COUNCIL OF INDIA   SELF-REPRESENTED LITIGANTS   GUIDELINES  

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