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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(2)Where the certificate of eligibility is cancelled on the ground set out in clause (a) above, the Authority Committee shall dissention legal aid allowed and shall be entitled to recover from the aided person the amount of legal aid granted to him.