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Allahabad HC: Advocates Failing AIBE Within 2 Years of Provisional Enrolment Can’t Continue Practice - (10 Aug 2026)

CIVIL

Allahabad High Court held that advocates who graduated in 2009-10 or later and were provisionally enrolled with the Bar Council of Uttar Pradesh cannot practise if they fail to clear the AIBE within two years, including before any court, tribunal or authority.

Tags : ADVOCATES; AIBE; PROVISIONAL ENROLMENT  

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