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[Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act]

NCT Delhi - Subsection

Section 8A(2)(b) in Delhi State Legal Services Authority Act, 1987

(b)such number of other members possessing such experience and qualifications as may be determined by regulations made by the State Authority, to be nominated by the Chief Justice of the High Court.