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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2) in Delhi Legal Services Authority Regulations,2002

(2)The meeting of the State Authority shall be presided over by the Patron-in-Chief or Executive Chairman or in his absence by any Member chosen by the Members present and the quorum of the meeting of the State Authority shall be nine and no quorum shall be necessary for adjourned meeting.