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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Supreme Court Legal Services Committee Regulations, 1996

(2)Where a person is nominated as a ex officio member, such person shall cease to be a member of the Committee, if he ceases to hold the post or office by virtue of which he has been nominated as a ex officio member.