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

State of Himachal Pradesh - Subsection

Section 14(4) in Himachal Pradesh 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 Taluka Committee shall be met out of the funds of the Taluka Committee. The Secretary shall operate the bank accounts of the Committee in accordance with the directions of the Chairman.