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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3)(ii) in The Legal Literacy Camp, Scheme, 1999

(ii)Without prejudice to the generality of the functions of the High Court, the High Court Legal Saksharata Dal shall perform all or any of the following functions, namely :-