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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010

(e)"Legal Services Institution" means the Supreme Court Legal Services Committee, a State Legal Services Authority, the High Court Legal Services Committee, District Legal Services Authority or the Taluk Legal Services Committee, as the case may be;
(ea)[ "Monitoring and Mentoring Committee" means the Committees set up under regulation 10; [Substituted by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).]
(eb)"Panel Lawyer" means a legal practitioner empanelled as a Panel lawyer under regulation 8;]