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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(15) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010

(15)If a panel lawyer is desirous of withdrawing from a case he shall state the reasons thereof to the Member- Secretary or the Secretary, as the case may be, and the panel lawyer may be permitted to do so by an order.