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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. State Legal Services Authority Rules, 1996

(2)The Member-Secretary may, or when so directed by the Patron-in-Chief or in his absence by the Executive Chairman, convene a meeting of the State Authority at the place, date and time to be fixed in consultation with the Executive Chairman of the State Authority.