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[Cites 0, Cited by 0] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(2) in Delhi Legal Services Authority Regulations,2002

(2)Where any expenditure is incurred without such approval to meet any urgent requirement, the Member-Secretary shall place the matter before the State Authority in its next meeting held immediately after the expenditure so incurred, for ratification.