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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(f) in The M.P. State Legal Services Authority Rules, 1996

(f)"Secretary" means the Member-Secretary of the State Legal Services Authority constituted under Section 6 of the Act or, the Secretary of the High Court Legal Services Committee constituted under Section 8-A of the Act, or the Secretary of the District Legal Services Authority constituted under Section 9 of the Act or as the case may be;