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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)The original award shall from part of the Judicial records and a copy of the award shall be given to each of the parties duly certified to be true by the Secretary of the District/Committee, or by the Chairman Taluk Legal Services as the case may be.