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SC to Centre and BCI: Review Rules to Ensure Lawyers Are Fit to Conduct Full Trial - (14 Sep 2015)

SC has asked Centre and Bar Council of India (BCI) to revisit Advocates Act and pertinent rules to make certain that lawyers who start arguing a case should carry on till completion of trial and there are no bumps along the way. It has also called for “reform” in laws and concerned regulations after scrutiny.

Tags : SC  BAR COUNCIL OF INDIA  

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