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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(1)(a) in The Jammu and Kashmir Legal Services Authorities Rules, 1998

(a)if the case is not concerning any legal proceedings hear the aided person, or any other person representing him and examine the papers and documents relating to the case and shall give his advice, in writing to the aided person and also send a copy of the advice so recorded to the Member-Secretary, the Secretary or the Chairman of the Authority or the Committee, as the case may be ; and