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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1) in The Haryana State Legal Service Authority Rules, 1995

(1)The State Government on the recommendation of the Chief Justice of Punjab and Haryana High Court may appoint a Director for Legal Literacy and Training of para-legals on such terms and conditions as may be specified.