Section 13(3) in Rajasthan State Legal Services Authority Regulations, 1999
(3)[ For the purpose of meeting incidental minor expenditures such as court fee, stamps and expenditures necessary for obtaining copies of documents & contingent expenditures etc. a permanent advance of rupees ten thousand from cost fund of District Legal Services Authority shall be placed at the disposal of Secretary of the District Legal Services Authority.] [Substituted by Notification No. P(8) vidhi-2/virsa (16)/2012/629, dated 16.8.2018 (w.e.f. 3.2.2019).]
