Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] Union of India - Subsection Section 11(8) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010 (8)If the progress of the case is not satisfactory, the Committee may advise the Legal Services Institution to take appropriate steps.
