Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] NCT Delhi - Subsection Section 12(h) in Delhi Legal Services Authority Regulations,2002 (h)in receipt of annual income less that Rupees Twenty Five Thousand or other higher amount as may be fixed under Rule 17 of the Delhi Legal Services Authority Rules, 1996.
