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[Cites 0, Cited by 2] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Legal Services Authorities Act, 1987

(2)A State Legal Aid Fund shall be applied for meeting—
(a)the cost of functions referred to in section 7;
(b)the cost of legal services provided by the High Court Legal Services Committees;
(c)any other expenses which are required to be met by the State Authority.