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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(b) in Chhattisgarh Legal Services Authority Rules, 2002

(b)"Chairman" means the Executive Chairman of the State Authority or, as the case may be, Chairman, High Court Legal Services Committee or the Chairman of the District Authority or the Chairman of the Taluk Legal Services Committee;