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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(1)The Secretary to the Tehsil Legal Services Committee appointed under sub-rule (3) of the rule 16 shall be part time Officer and for the discharge of the additional duties shall be paid honorarium as may be fixed from time to time by the-State Authority in consultation with State Government.