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State of Haryana - Section

Section 12 in The Haryana State Legal Service Authority Rules, 1995

12. High Court Legal Services Committee.

- Since the States of Punjab and Haryana High Court has one High Court, the High Court, Legal Services Committee will be constituted by the Chief Justice of Punjab and Haryana High Court in consultations with the Executive Chairman of the Haryana State Legal Services Authority and the Executive Chairman of the Punjab State Legal Services Authority.