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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Chattisgarh - Subsection

Section 3B(8) in Chhattisgarh State Legal Services Authority Regulations, 2003

(8)The Member Secretary shall draw up the minutes of the meeting of the State Authority and after it is approved by the Patron-in-Chief, send it, as soon as possible but not later than the date of dispatch of the notice of the next meeting.