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State of Chattisgarh - Section

Section 32 in Chhattisgarh State Legal Services Authority Regulations, 2003

32. Legal Services may be granted in certain cases.

- Irrespective of the means test, legal service may be granted : -
(a)in cases of great public importance; or
(b)in a special case, reasons for which to be recorded in writing in which is considered otherwise deserving of legal services.