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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(1) in The Jammu and Kashmir Legal Services Authorities Rules, 1998

(1)The legal practitioners brought on the panel in terms of rule 24, shall be paid by the concerned Authority or the Committee such honorarium, as may be determined from time to time by the State in respect of the legal proceedings conducted and advice tendered by them under these rules.