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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2)(f) in The High Court Legal Services Committee Regulations, 1997

(f)In respect of emergent matters, the Chairman may exercise the powers and perform the functions and discharge the duties of the Committee. All such matters shall, however, be placed before the Committee for its information and approval.