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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3)(ii) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(ii)At every meeting of the District Legal Aid and Legal Advice Committee, the member nominated under clause (viii) of sub-section (1) of Section 6 shall preside, and in his absence, the Chairman of the said Committee shall preside and in absence of both, the members present shall choose one from among themselves to be the Chairman of the meeting;