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Del. HC to Bar Council of Delhi: Notify Notification Withdrawing Mandate of Delhi-NCR Address - (21 Aug 2023)

CIVIL

Delhi High Court has directed Bar Council of Delhi to notify the subsequent notification by which the earlier notification which made filing of Aadhar Card and Voter ID bearing address of Delhi or NCR region mandatory for future enrolments, stands withdrawn.

Tags : DELHI HIGH COURT   BAR COUNCIL OF DELHI   DELHI-NCR ADDRESS   ENROLMENTS  

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