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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in The High Court Legal Services Committee Regulations, 1997

(2)The Committee shall maintain a register of application wherein all applications for Legal Aid, Legal Advice or Legal Services shall be entered and registered and the action taken on such applications shall be noted against the entry relating to each such application.