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Kerala HC: Can’t Consider Co-Opted Members of Bar Council as Separate Class from Elected Members - (04 Apr 2025)

CIVIL

Kerala High Court while hearing a petition filed by 2 co-opted members of the Bar Council of Kerala, has held that co-opted members of the Bar Council cannot be considered as a separate class from elected members.

Tags : KERALA HIGH COURT   CO-OPTED MEMBERS   BAR COUNCIL  

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