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[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(a) in The Legal Services Authorities Act, 1987

(a)“case” includes a suit or any proceeding before a court;
(aa)“Central Authority” means the National Legal Services Authority constituted under section 3;
(aaa)“court” means a civil, criminal or revenue court and includes any tribunal or any other authority constituted under any law for the time being in force, to exercise judicial or quasi-Judicial functions;