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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1)(x) in The Haryana State Legal Service Authority Rules, 1995

(x)two Chairmen of the District Authority as may be nominated by the State Government, in consultation with the Chief Justice of Punjab and Haryana High Court;