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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(d) in Jammu and Kashmir Legal Services Authorities Act, 1997

(d)any other person authorised by the Patron-In-Chief Executive Chairman, Chairman, Member, Member-Secretary referred to in sub-clause (b) and (c), for anything which is in good faith done or intended to be done under the provisions of this Act or any rule or regulation made thereunder.