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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(1)(b) in The Jammu and Kashmir Legal Services Authorities Rules, 1998

(b)if the case relates to any legal proceedings represent aided person to act and plead for him in the legal proceedings and shall forthwith make a report to the Member-Secretary the Secretary or the Chairman of the Authority or Committee, as the case may be, on the action taken by him and also make monthly report to them in regard to the progress of the legal proceedings besides a report, in writing, within two days of the final conclusion of proceedings to the concerned Authority or Committee.