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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(4)(b) in Himachal Pradesh State Legal Services Authority Regulations, 1996

(b)in a proceeding, other than the one relating to criminal prosecution, there is no prima facie case to institute, or as the case may be, to defend the proceeding; or