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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(3) in Chhattisgarh State Legal Services Authority Regulations, 2003

(3)An application for the grant of legal services in any matter, if it is not found meritorious may be rejected, for the reasons to be recorded in writing, by the Secretary.