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[Cites 0, Cited by 0] [Section 22B(2)] [Section 22B] [Entire Act]

Union of India - Subsection

Section 22B(2)(a) in The Legal Services Authorities Act, 1987

(a)a person who is, or has been, a district judge or additional district judge or has held judicial office higher in rank than that of a district judge, shall be the Chairman of the Permanent Lok Adalat; and