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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(3) in The High Court Legal Services Committee Regulations, 1997

(3)Where the certificate of eligibility of aided person is cancelled under sub-regulation (1), Legal Aid, Legal Advice or Legal Services shall be discontinued and the amount already given for such Legal Aid, Legal Advice or Legal Service may be recovered in full or part as may be decided by the Secretary with the approval of the Chairman.