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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in Punjab State Legal Services Authorities Rules, 1996

(2)In cases where the High Court or the Supreme Court provides legal services under any order, legal service should be deemed to have been provided by an Authority of a Committee in relaxation of all the conditions laid down in these rules.