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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in The Haryana State Legal Service Authority Rules, 1995

(1)The Members of the State Authority nominated under sub-rule (1)(x) and (2) of rule 3 by the State Government shall continue for a term of two year and shall be eligible for renomination.