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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3)(i) in The Legal Literacy Camp, Scheme, 1999

(i)It shall be the duty of the High Court Legal Saksharata Dal to give effect to the policy and directions of the State Authority with regard to legal awareness.