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LCI 266th Report: Panel Moots For Banning Strikes by Lawyers, Calls For Amending Advocates Act - (27 Mar 2017)

Law Commission of India (LCI) in its 266th Report has recommended to Centre to amend law to ban strikes by lawyers which had reached "terrifying proportions" and make provision for punishing advocates for boycotting court proceedings.

Tags : LAW COMMISSION OF INDIA   ADVOCATES ACT  

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