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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. State Legal Services Authority Rules, 1996

(3)The State Government may nominate, in consultation with the Chief justice of the High Court, other three members from amongst those possessing the experience and qualifications prescribed in sub-rule (4) of this rule.