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Bombay Presidency - Section

Section 16 in Bombay High Court (Designation of Senior Advocates) Rules, 2018

16. Any particular field of law in which Applicant has specialization / domain expertise, special knowledge or special experience (such as Constitutional law, Inter-State Water Disputes, Criminal law, Arbitration law, Corporate law, Family law, Human Rights, Public Interest Litigation, International law, law relating to women, etc.).