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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2)(m) in Chhattisgarh Legal Services Authority Rules, 2002

(m)Two Chairman of the District Authority as may be nominated by the State Government in consultation with the Chief Justice of Chhattisgarh High Court.