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

State of Chattisgarh - Subsection

Section 3A(1) in Chhattisgarh State Legal Services Authority Regulations, 2003

(1)The Patron-in-Chief, shall have overall supervision and control over the functioning of the State Legal Services Authority, High Court Legal Services Committee, District Legal Services Authority and Taluk Legal Services Committee.