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Supreme Court Asks Petitioner to First Challenge AIBE Fees before Bar Council of India - (25 Feb 2025)

CIVIL

SC while hearing a petition challenging fees and other incidental charges of the All India Bar Examination (AIBE) as violative of SC judgment in Gaurav Kumar vs Union of India (MANU/SC/0801/2024; 2024 INSC 558), has asked the petitioners to first approach the Bar Council of India.

Tags : SUPREME COURT   AIBE FEES   BAR COUNCIL OF INDIA  

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