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When many professionals and law students accuse the text of law being ambiguous and difficult to understand & interpret, senior advocate SM Chandrashekar having experience of more than 38 years and during this time he represented in the hon'ble supreme court and various other High courts. With his experience in constitutional law, company law and various other fields he came up with the idea of ‘Never Before Legal’. ‘NEVER BEFORE LEGAL a webisite (www.neverbefore.legal) and a YouTube channel powered by him features lecture series on the most unique subjects of law.
Never Before Legal covers topics which the legal fraternity finds difficult. Topics which are less spoken and heard about. Never Before Legal is an opportunity for all legal professional to understand the law in the most polished and convenient manner. Never before legal gives an option to the legal fraternity to learn from the experience of advocate SM Chandrashekar. The first chapter of the lecture series on ‘Restoration of decriminalised status under the Negotiable Instrument Act, 1882 is already out and has received a lot of admiration in the least time period.
The channel will feature many interesting and sporadic topics of law. With the first chapter itself, it was evident that how strongly and clearly issues and laws are disused. A no filter approach is undertaken to make laws simple & clear. The coming up topics are bold and worthy of discussion. In the coming up times the channel will discuss topics like:
With these valiant topics, this channel assures the most bounteous learning experience. With investing some time on the featured content of the channel, one can gain a lot that too free of cost for which others spend thousands of rupees. This channel is the most advanced and effortless approach towards a wider and comprehensible way of learning and gaining.
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