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SC Issues Directions Regarding Awareness of Convicted Prisoners' Right to Legal Aid - (24 Oct 2024)

CRIMINAL

Supreme Court while issuing directions regarding awareness of convicted prisoners' right to legal aid, has observed that the most important task in any legal service is spreading of its awareness to the needy & to make them aware about the rights in the nature of the existence of a right of appeal.

Tags : SUPREME COURT   CONVICTED PRISONERS   LEGAL AID  

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