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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(1) in Chhattisgarh State Legal Services Authority Regulations, 2003

(1)A panel of Legal Service Advocates shall be prepared by the Chairman of the High Court Legal Services Committee with the approval of Chief Justice. No person who has less than 7 years practice shall be included in the panel.