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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(4)(b) in The Haryana State Legal Service Authority Rules, 1995

(b)In proceedings other than the one relating to criminal prosecution, there is no prima facie case to institute, or as the case may be, to defend the proceedings; or