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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)The expenditure for such Schemes shall constitute "Non-Plan" expenditure and may be met out of the grants received by the High Court Legal Services Committee and the District Authority and the Taluk Legal Services Committee, as the case may be.