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Supreme Court: No Professional is Immune from Being Prosecuted for His/Her Criminal Misdeeds - (23 Sep 2024)

CRIMINAL

SC has stated that every Advocate putting his signatures on Vakalatnamas & documents to be filed in Courts is presumed to have filed proceedings and put his/her appearance with all sense of responsibility & seriousness. No professional, is immune from being prosecuted for his/her criminal misdeeds.

Tags : SUPREME COURT   CRIMINAL MISDEEDS   VAKALATNAMAS  

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