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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(4) in Rajasthan State Legal Services Authority Regulations, 1999

(4)All expenditure on legal services including legal aid and advice as also expenditure necessary for carrying out the various functions of the District Authority, shall be met out of the funds of the District Authority.