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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(1)(a) in Chhattisgarh State Legal Services Authority Regulations, 2003

(a)in the event of it being found that the aided person was possessed of sufficient means or that he obtained legal service by misrepresentation or fraud;