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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(3) in Chhattisgarh Legal Services Authority Rules, 2002

(3)The State Government may nominate, in consultation with the Chief Justice of the High Court, other members from amongst those possessing the qualifications and experience provided in sub-rule (4).