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Supreme Court: Can BCI’s Disciplinary Panel Members Analyse Documents In Unfamiliar Language? - (23 Mar 2017)

Supreme Court, while setting aside a disciplinary proceedings against a lawyer, has asked ‘how Disciplinary Committee consisting of members, who were not familiar with vernacular script, could analyse and appreciate documentary evidence which is in a language not known to them’.

Tags : SUPREME COURT   DISCIPLINARY PROCEEDINGS   BAR COUNCIL OF INDIA  

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