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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

NCT Delhi - Subsection

Section 3A(6) in Delhi State Legal Services Authority Act, 1987

(6)The officers and other employees of the Committee shall be entitled to such salary and allowances and shall be subject to such other conditions of service as may be prescribed by the Central Government in consultation with the Chief Justice of India.]