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[Cites 0, Cited by 0] [Section 22C(3)] [Section 22C] [Entire Act]

Union of India - Subsection

Section 22C(3)(c) in The Legal Services Authorities (Amendment) Act, 2002

(c)shall communicate any document or statement received by it from any party to the application to the other party, to enable such other party to present reply thereto.