Section 30 in Chhattisgarh State Legal Services Authority Regulations, 2003
30. Mode of Legal Services.
- Legal Service to be provided by the District Authority may include any one or more of the following :-(a)payment of court-fees, process fee and all other charges payable or incurred in connection with any legal proceedings;(b)charges for drafting, preparing and filing of any legal proceedings and representation by a legal practitioner in legal proceedings;(c)cost of obtaining and supply of certified copies of judgements, orders and other documents in legal proceedings;(d)cost of translation of documents in legal proceeding and expenses incidental thereto.
