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P&H HC: BCI Can Assume Revisional Jurisdiction Only When Matter is Disposed of by State Bar Council - (21 Oct 2024)

CIVIL

P&H HC has stated that the revisional jurisdiction by the Bar Council of India can only be assumed, when a matter is disposed of by a State Bar Council or a Committee thereof, but not during pendency of proceedings before State Bar Council.

Tags : P&H HIGH COURT   REVISIONAL JURISDICTION   BAR COUNCIL OF INDIA  

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