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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2)(h) in The High Court Legal Services Committee Regulations, 1997

(h)in receipt of annual income from all sources up to rupees twelve thousand or other higher amount, as may be fixed, from time to time, under Rule 16 of the Rules.