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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in Rajasthan State Legal Services Authority Regulations, 1999

(1)The funds of the Committee shall consist of such amounts as may be allocated and granted to it by the State Authority as also such amounts as may be received by the Committee from time to time either by way of donation or by way of costs, charges and expenses recovered from the person to whom legal aid was provided or the opposite party or otherwise.