Legal Document View

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
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2)(e) in The High Court Legal Services Committee Regulations, 1997

(e)For every meeting of the Committee, at least two weeks' notice shall be given to the members to attend the meeting; however, an emergent meeting may be convened by the Secretary, in accordance with the directions of the Chairman, on short notice;