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Union of India - Section

Section 23 in Bar Council Of India Rules

23. Whenever approval of affiliation is granted to the Law College, it shall be necessary for the College to deposit in cash Rs. 1,00,000 (one lakh) in the shape of guarantee to fulfil all the norms of the Bar Council of India. The same shall be liable to be forfeited if the norms are not complied with and the same shall carry no interest.

Section BThree-Year Law Course After Graduation