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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(2) in Chhattisgarh State Legal Services Authority Regulations, 2003

(2)Where the legal services are withdrawn on the grounds set out in Cl. (a) of sub-regulation above, the District Authority shall be entitled to recover from the aided person the amount of legal service granted to him.