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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(1) in Chhattisgarh State Legal Services Authority Regulations, 2003

(1)A person seeking legal services shall comply with any requisition made on or direction given to him by the Secretary of the Committee or any of its members from the date the application for legal services is made till he enjoys the legal services granted to him.