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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2) in The Haryana State Legal Service Authority Rules, 1995

(2)On constitution of the District Authority, the existing staff of the District Level Legal Services and Advice Committees as specified in Schedule- II Part-II shall stand transferred to the said District Authorities.