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SC Reserves Post for Women Advocates in District Bar Associations in State of Karnataka - (25 Mar 2025)

CIVIL

Supreme Court has directed all the district bar associations in the entire state of Karnataka to earmark the post of Treasurer and reserve 30% post of Councilors/members of Executive Committee exclusively for women candidates.

Tags : SUPREME COURT   DISTRICT BAR ASSOCIATIONS   STATE OF KARNATAKA  

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