Section 22B(2)(b) in The Legal Services Authorities Act, 1987

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Union of India - Subsection

Section 22B(2)(b) in The Legal Services Authorities Act, 1987

(b)two other persons having adequate experience in public utility service to be nominated by the Central Government or, as the case may be, the State Government on the recommendation of the Central Authority or, as the case may be, the State Authority,

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Union of India - Subsection

Section 22B(2)(b) in The Legal Services Authorities Act, 1987