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MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates - (30 Sep 2026)

CIVIL

Madhya Pradesh High Court directed the State Bar Council and Bar Associations to frame guidelines within six months for a minimum stipend for junior advocates. The direction followed disclosure that a junior counsel appearing in the matter was not receiving any stipend.

Tags : STIPEND; JUNIOR ADVOCATES; STATE BAR COUNCIL  

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