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

State of Rajasthan - Subsection

Section 13(2) in Rajasthan State Legal Services Authority Regulations, 1999

(2)The Funds of the District Authority shall be maintained by opening an account in a Scheduled Bank approved by the Chairman and be operated by the Secretary of the District Authority in accordance with the directions of the Chairman.