Section 15 in Chhattisgarh State Legal Services Authority Regulations, 2003
15. Mode of Legal Services.
- Legal Services to be provided by the Committee may include any one or more of the following :-(a)payment of Court-fees, process and all other charges payable or incurred in connection with any legal proceedings;(b)charges for drafting, preparing and filing of any legal proceedings and representation by a legal practitioner in legal proceedings;(c)cost of obtaining and supply of certified copies of judgements, orders and other documents in legal proceedings;(d)cost of preparation of paper book (including paper, printing and translation of documents) in legal proceedings and expenses incidental thereto.
