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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(4) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(4)The Secretary shall convene meetings of the District Authority with the previous approval of the Chairman and shall also attend meeting, and shall be responsible for maintaining a record of the minutes of the proceeding of the meetings.