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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(6)(b) in Delhi Legal Services Authority Regulations,2002

(b)if a formal party to the proceedings, not materially concerned in the outcome in the proceedings and his interests are not likely to be prejudiced on account of the absence of proper representation.