Section 19 in Chhattisgarh Legal Services Authority Rules, 2002
19. The upper limit of annual income of a person entitling him to legal service under clause (h) of Section 12, if the case is before a Court, other than the Supreme Court.
- Any citizen of India whose annual income from all sources does not exceed Rs. 25.000/- (Rupees Twenty Five Thousand only) shall be entitled to legal service under clause (h) of Section 12.
