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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Chattisgarh - Subsection

Section 31(6)(b) in Chhattisgarh State Legal Services Authority Regulations, 2003

(b)is a formal party to the proceedings not materially concerned in the outcome of the proceedings and his interests are not likely to be prejudice on account of the absence of proper representation.