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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(4)(b) in The M.P. State Legal Services Authority Rules, 1996

(b)[ All members except the Executive Chairman and Member-Secretary, if they are retired Judges of High Court, shall function in an honorary capacity.] [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]