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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)The District Authority/Committee shall maintain a register of applications wherein all applications for legal aid and advice shall be entered and the action taken on such applications shall be noted against the entry relating to each of such application.