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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(2) in The Jammu and Kashmir Legal Services Authorities Rules, 1998

(2)The Member-Secretary, Secretary or the Chairman of the Authority as the case may be shall maintain a register of applications wherein all applications for legal services received under sub-rule (1) shall be entered.