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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(1) in Jammu and Kashmir Legal Services Authorities Act, 1997

(1)Persons who satisfy all or any of the criteria specified in section 12 shall be entitled to receive legal service provided that the concerned Authority is satisfied that such person has a prima facie case to prosecute or to defend.