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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)The Secretary of the High Court Legal Service Committee or District Authority or the Chairman of the Taluk Legal Services Committee, as the case may be, shall be free to organise Special Lok Adalat for any specific kind of cases available for being taken up.