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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3)(iii) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(iii)At every meeting of the Tahsil Legal Aid and Legal Advice Committee, one of the members specified in clause (i) of sub-section (1) of Section 7 as may be chosen by the members present shall preside and in their absence, the Chairman of the said committee shall preside and in the absence of all of them the members present shall choose one from among themselves to be the Chairman of the meeting.