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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(3) in Himachal Pradesh State Legal Services Authority Regulations, 1996

(3)All expenditure on legal aid and advice, provisions of other legal services as also expenditure necessary for carrying out the various functions of the District Authority, shall be met out of the funds of the District Authority. The Secretary shall operate the bank accounts of the District Authority.