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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(3) in Chhattisgarh State Legal Services Authority Regulations, 2003

(3)The Secretary shall convene meetings of the District Authority with the previous approval of the Chairman of the District Authority and shall also attend meetings, and shall be responsible for maintaining a record of the minutes of the proceedings of the meeting.