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

State of Chattisgarh - Subsection

Section 2(f) in Chhattisgarh Legal Services Authority Rules, 2002

(f)"Member" means a member of the State Authority nominated under clause (c) of sub-section (2) of Section 6 or, as the case may be, a member of the District Authority nominated under clause (b) of subsection (2) of Section 9 of the Act;