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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

NCT Delhi - Subsection

Section 3A(2) in Delhi State Legal Services Authority Act, 1987

(2)The Committee shall consist of—
(a)a sitting Judge of the Supreme Court who shall be the Chairman; and
(b)such number of other members possessing such experience and qualifications as may be prescribed by the Central Government, to be nominated by the Chief Justice of India.