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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(i) in Delhi State Legal Services Authority Act, 1987

(i)“State Government” includes the administrator of a Union Territory appointed by the President under Article 239 of the Constitution; 2[(j) “Supreme Court Legal Services Committee” means the Supreme Court Legal Services Committee constituted under section 3A; 1[(j) “Supreme Court Legal Services Committee” means the Supreme Court Legal Services Committee constituted under section 3A;”