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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Chattisgarh - Subsection

Section 3B(2) in Chhattisgarh State Legal Services Authority Regulations, 2003

(2)The meeting of the State Authority shall be presided over by the Patron-in-Chief or in his absence by the Executive Chairman and the quorum of the meeting of the State Authority shall be nine and no quorum shall be necessary for adjourned meeting.