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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(2) in Himachal Pradesh State Legal Services Authority Regulations, 1996

(2)Where the Certificate of Eligibility is cancelled on the grounds set out in clause (a) above, the Authority/Committee shall discontinue legal aid allowed and shall be entitled to recover form the aided person the amount of legal aid granted to him.