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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(1) in Delhi Legal Services Authority Regulations,2002

(1)The Member Secretary, with the prior approval of the Executive Chairman shall convene meeting of the State Authority at least once in three months and as frequently as the business may warrant, at the place, date and time specified by the Patron-in-Chief or by the Executive Chairman.