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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(3) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(3)All expenditure on legal aid and advice, provisions of other legal services as also expenditure necessary for carrying out the various functions of the District Authority, shall be met out of the funds of the District Authority and in accordance with such/rules as may be made by the District Authority with the prior approval of the State Authority.