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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(2) in Himachal Pradesh State Legal Services Authority Regulations, 1996

(2)The Legal Services Authority/Committee to which application is made shall consider the application and decide desirability of granting application and its decision to give or refuse legal aid shall be final.