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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in The Supreme Court Legal Services Committee Regulations, 1996

(4)All expenditure on legal service, accommodation and staff of the Committee as also expenditure necessary for carrying out the various functions of the Committee shall be met out of the funds of the Committee and in accordance with the prior approval of the Chairman.