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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(2) in The Haryana State Legal Service Authority Rules, 1995

(2)The decision of the Member Secretary of the Authority/Committee to provide legal service shall be final :Provided that if the Member-Secretary is of the opinion that the applicant is not deserving of legal service; he shall place the matter before the Authority/Committee whose decision shall be final.