Section 3(2)(b) in The Legal Services Authorities Act, 1987

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Union of India - Subsection

Section 3(2)(b) in The Legal Services Authorities Act, 1987

(b)a serving or retired Judge of the Supreme Court to be nominated by the President, in consultation with the Chief Justice of India, who shall be the Executive Chairman; and

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Union of India - Subsection

Section 3(2)(b) in The Legal Services Authorities Act, 1987