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

State of Jammu-Kashmir - Subsection

Section 20(4) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(4)Proceedings in respect' of economic offences and offences against social laws :Provided that the Chairman may in appropriate cases grant legal aid even in such proceedings for reasons to be recorded in writing.