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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2)(ii) in The Legal Literacy Camp, Scheme, 1999

(ii)Removal. - A member of the High Court Legal Saksharata Dal may be removed by the Chairman of the High Court Legal Services Committee with the consultation of the Chief Justice, if:-