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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Chattisgarh - Subsection

Section 3B(10) in Chhattisgarh State Legal Services Authority Regulations, 2003

(10)The minutes shall be read over at the next meeting of the State Authority and may suffestion which may be made by any Member of the State Authority may be considered.