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This is BIG. The BIG 4 global accounting giants barred from practicing law in India under "Advocates Act"


BIG 4 Global Accounting Firms
03 May 2019
Categories: Latest News Law Firm News

May 03, 2019:

On Friday, Demanding list of all the advocates representing these companies in courts, the Bar Council of Delhi has asked four giant accounting firms - KPMG, Price Water House Coopers, Ernst & Young and Deloitte India - to not practice law.

The order barring these firms from law practice was issued by the Bar Council of India after a complaint by senior advocate Lalit Bhasin who is also the President of The society of Indian Law firms.

These four giant companies offer full-scale legal services and alternate legal service in many countries. In India, they were allegedly encroaching into the domain of legal practice by offering non-litigation services.

As per reports, the Advocates Act, which governs legal practice in India, does not allow audit firms to offer legal services.

The next hearing in this matter is on July 12, 2019.

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