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SC: In-House Counsel aren’t 'Advocates'; Their Employer Communications Lack S.132 BSA Protection - (03 Nov 2025)

CRIMINAL

Supreme Court held that communications between in-house counsels and employers are not protected under Section 132 BSA, as in-house counsels are not 'advocates' under the Advocates Act, 1961. However, communications with the company’s legal advisor remain protected under Section 134 BSA.

Tags : EMPLOYER   COMMUNICATIONS   PROTECTION  

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