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SC: AoRs’ are not Mere Signing Authorities - (01 Nov 2023)

CIVIL

Supreme Court has observed that purpose of having an Advocate-on-Record (AoR) is that there's a preliminary screening of what is being filed by someone familiar with law and procedure, and they are not only a signing authority to file other people's petitions.

Tags : SUPREME COURT   AOR   SIGNING AUTHORITIES  

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