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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(2) in The Jammu and Kashmir Legal Services Authorities Rules, 1998

(2)The decision of the Member-Secretary, the Secretary and the Chairman of the Authority or the Committee to provide legal services shall be subject to the confirmation by the concerned Authority or the Committee.