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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(4) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(4)The Secretary shall, with the pervious approval of the Chairman, convene meetings of the Tehsil Committee and shall also attend meetings and shall be responsible for maintaining a record of the minutes of the proceedings of the meetings.