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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(2)The Board shall consist of a Chairman and such number of persons as members as may be prescribed and nominated by the Chief Justice from time to time. Chief Justice may nominate any of the members as its Member-Secretary.