Section 8(3) in Rajasthan State Legal Services Authority Regulations, 1999
(3)[ For the purpose of meeting incidental minor expenditures such as court fee, stamps and expenditures necessary for obtaining copies of documents & contingent expenditures etc. a permanent advance of rupees ten thousand from cost fund of Rajasthan High Court Legal Services Committee shall be placed at the disposal of the Secretary of Rajasthan High Court Legal Services Committee, Jodhpur/Jaipur.] [Substituted by Notification No. P(8) vidhi-2/virsa (16)/2012/629, dated 16.8.2018 (w.e.f. 3.2.2019).]
