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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(1) in Chhattisgarh State Legal Services Authority Regulations, 2003

(1)The Secretary shall be the Principal Officer of the District Authority and shall be the custodian of all assets, accounts, records and funds at the disposal of the State Authority, and all other necessary records.