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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in Rajasthan State Legal Services Authority Regulations, 1999

(1)It shall be the duty of every District Authority, in accordance with Section 10 of the Act, to perform such of the functions of the State Authority in the District as may be delegated to it from time to time by the State Authority.