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BCI Withdraws Three-Year Moratorium: Revives Inspection-Based Approval of Law Colleges
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Sports bodies not registered as a National Sports Body are autonomous, can’t be governed by any other statutory regime: Delhi HC
Del HC: Order 7 Rule 11 application filed after expiry of statutory time doesn’t revive lapsed right to file Written Statement
Call for Blogs| Centre for Child Rights at Maharashtra National Law University, Nagpur invites blogs on “Protection, Participation, and Privacy of Children in the Digital Age”
