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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2)(i) in Chhattisgarh State Legal Services Authority Regulations, 2003

(i)The Chief Justice may remove any Member of the Committee nominated under sub-regulation (3) of Regulation 5 who -