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SC: Advocate Acting as Real-Estate Agent for Client Amounts to Professional Misconduct - (04 Sep 2023)

CIVIL

Supreme Court while upholding BCI Penalty to suspend an advocate for 5 years for gross professional misconduct, has held that advocate acting as a Real-Estate Agent while practicing as an Advocate amounted to gross professional misconduct.

Tags : SUPREME COURT   BAR COUNCIL OF INDIA   ADVOCATE   PROFESSIONAL MISCONDUCT  

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