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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(1) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(1)Where an application for legal aid or advice is allowed the Secretary of the Authority/Committee shall issue a certificate of eligibility to the applicant entitling him to legal aid or advice in respect of the proceedings concerned. The certificate shall be in shape of "Form C" annexed herewith.