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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(4) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(4)All expenditure on legal aid and advice, provisions of other legal services as also expenditure necessary for carrying out the various functions of the Tehsil Committee shall be met out of the funds of the Tehsil Committee.