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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(3) in Himachal Pradesh State Legal Services Authority Regulations, 1996

(3)The Chief Justice of the High Court may nominated other members (not exceeding four) from amongst those possessing the experience and qualifications prescribed in sub-regulations (4) of this regulation.