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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2) in Jammu and Kashmir Legal Services Authorities Act, 1997

(2)The State Legal Aid Fund shall be applied for meetings-
(a)the cost of functions referred to in section 4 ;
(b)the cost of legal services rendered by the High Court Legal Services Committee ;
(c)any other expenses which are required to be met by the State Authority.