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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(4) in The Orissa State Legal Services Authority Regulations, 1996

(4)All expenditure on legal aid and advice, provisions of other legal services as also expenditure necessary for carrying out the various functions of the Taluk Committee shall be met out of the funds of the Taluk Committee. The Secretary shall operate the bank accounts of the Committee in accordance with the directions of the Chairman.