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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Chattisgarh - Subsection

Section 33(2) in Chhattisgarh State Legal Services Authority Regulations, 2003

(2)The Legal Service Advocate shall be paid such honorarium as may be fixed by the District Authority in accordance with the guidelines issued by the State Authority in the Schedule appended to this regulation.