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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(m) in Jammu and Kashmir Legal Services Authorities Act, 1997

(m)co-ordinate and monitor the functioning of State Authority, High Court Legal Services Committee, District Authorities, Tehsil Legal Services Committees and other voluntary social welfare institutions and other legal services organisations and give general directions for the proper implementation of the legal services programmes ;