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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The High Court Legal Services Committee Regulations, 1997

(2)Legal Services may also be refused in respect of a case of defamation or malicious prosecution where the Secretary is satisfied that it is a suitable case for such refusal in the totality of facts :Provided that reasons for refusing legal services shall be recorded in writing and order of the Chairman shall be obtained before the Legal Services are refused under these regulations.