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State of Chattisgarh - Section

Section 24 in Chhattisgarh Legal Services Authority Rules, 2002

24. Removal of difficulty in respect of on going Legal Aid Programmes.

- The Patron-in-Chief may authorise expenditure and approve Legal Aid Programmes in respect of cases in which Legal Aid has already been given and Legal Aid Programmes have already been planned prior to the constitution of State Legal Services Authority.