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

State of Haryana - Subsection

Section 3(2) in The Haryana State Legal Service Authority Rules, 1995

(2)The State Authority shall have the following nominated members in consultation with the Chief Justice of Punjab and Haryana High Court :-
(i)One Representative of Women;
(ii)One representative of Scheduled Castes;
(iii)Dean/Chairman, Department of Law, M.D. University/Kurukshetra University.