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

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

State of Uttar Pradesh - Subsection

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

(e)a person under circumstances of undeserved want, such as being a victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

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