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BCI Withdraws Three-Year Moratorium: Revives Inspection-Based Approval of Law Colleges
Sports bodies not registered as a National Sports Body are autonomous, can’t be governed by any other statutory regime: Delhi HC
S. 300 CrPC inapplicable to DV Act proceedings; maintenance arrears recoverable despite civil imprisonment: Allahabad High Court
Non-quoting of DIN — From “Fatal Defect” to a “Curable Lapse”
Call for Participation | Global Conference on ‘Sky Forensics’: Investigating Crimes and Catastrophes in Air and Space
