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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

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

(k)"Secretary means the Secretary of the High Court Legal Services Committee constituted under Section 8A of the Act, the Secretary of the District Legal Services Authority constituted under Section 9 of the Act, or the Secretary of the Sub-Divisional Legal Services Committee constituted under rule 16(4), as the case may be;