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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(3) in The Defence Pleaders (Appointment and Fees) Rules, 1976

(3)The panel once constituted shall continue for a period of three years unless earlier cancelled by the Sessions Judge for reasons to be recorded:Provided that the number of defence pleaders in the panel so prepared may be increased subsequently by the Sessions Judge if he finds it necessary, following the same procedure as laid in sub-rule (1).