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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(h) in The Jammu and Kashmir Legal Services Authorities Rules, 1998

(h)"Member" means the State Authority, High Court Legal Services Committee, District Authority or Tehsil Legal Service Committee, as the case may be.