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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(5) in Delhi Legal Services Authority Regulations,2002

(5)The State Authority may call for periodical reports, returns and other informations as it thinks fit from the High Court Legal Services Committee, District Authority and review the cases where legal services are refused by the High Court Legal Services Committee/District Authority.