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EBC’s Master Guide To All India Bar Examination

Overview:

This is a comprehensive Guide for All India Bar Examination conducted by the Bar Council of India. This Guide has been prepared based on the examination patterns over a period of time.

The following are some of the unique features of this Guide:

  • Authoritative commentary on all the prescribed subjects in one compact volume.
  • Includes the latest case laws and statutory amendments, viz. Sabarimala caseAadhaar caseGuidelines for court functioning through video conferencing during Covid-19 pandemicre; Criminal Law (Amendment) Act, 2018; Specific Relief (Amendment) Act, 2018; Negotiable Instruments (Amendment) Act, 2018; Personal Laws (Amendment) Act, 2019; Muslim Women (Protection of Rights on Marriage) Act, 2019; Constitution (Application to Jammu and Kashmir) Order, 2019; J&K Reorganisation Act, 2019; Constitution (104th Amendment) Act, 2019; Code on Wages, 2019 and many more.
  • Includes over 2300 exam-styled multiple choice questions along with answers.

This Guide covers the following subjects:

Constitution of India

Penal Code

Criminal Procedure Code

Civil Procedure Code with Limitation Act

Evidence Act

Contract Act

Specific Relief Act

Transfer of Property Act

Negotiable Instruments Act

Family Law

Law of Tort (Including Motor Vehicles Act and Consumer Protection Law)

Public Interest Litigation

ADR including Arbitration

Administrative Law

Company Law

Environmental Law

Cyber Law

Intellectual Property Law

Labour Law

Professional Ethics (Including cases of Professional Misconduct under Bar Council of India Rules)

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013

Taxation Law

This Guide is indispensable for law graduates appearing for All India Bar Examination.


Buy Your Copy Soon!

ALL INDIA BAR EXAMINATION

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