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

State of Chattisgarh - Subsection

Section 29(1) in Chhattisgarh State Legal Services Authority Regulations, 2003

(1)On receipt of application for legal service under Regulation 28, the Secretary shall first examine and determine or cause to be examined and determined the eligibility of the applicant as per the provisions of the Act and the Rules.