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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2) in The Jammu and Kashmir Legal Services Authorities Rules, 1998

(2)In cases where the High Court or Supreme Court provide legal service under any order, legal service should be deemed to have been provided by an Authority or a Committee in relaxation of the conditions laid down in these rules.