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Supreme Court: BCI Has No Authority to Interfere with Legal Education - (24 Mar 2025)

CIVIL

Supreme Court while dismissing Bar Council of India's challenge to a Kerala High Court order allowing murder convicts to attend law classes online, has observed that the Bar Council of India has no authority to interfere with matters relating to legal education.

Tags : SUPREME COURT   KERALA HIGH COURT   BAR COUNCIL   LEGAL EDUCATION  

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