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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2)(b) in Jammu and Kashmir Legal Services Authorities Act, 1997

(b)other persons, of the area as may be specified by the State Authority or the District Authority or the High Court Legal Services Committee, or as the case may be, the Tehsil Legal Services Committee, organising such Lok Adalats.