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Punjab Legal Services Authority (Transaction of Business and other Provisions) (Amendment) Regulations, 2022

Punjab Legal Services Authority (Transaction of Business and other Provisions) (Amendment) Regulations, 2022

PUNJAB LEGAL SERVICES AUTHORITY (TRANSACTION OF BUSINESS AND OTHER PROVISIONS) (AMENDMENT) REGULATIONS, 2022

PREAMBLE

In exercise of the powers conferred by section 29-A of the Legal Services Authorities Act, 1987 (Central Act No. 39 of 1987), and all other powers enabling it in this behalf, the Punjab State Legal Services Authority makes the following regulations further to amend the Punjab Legal Services Authority (Transaction of Business and other Provisions) Regulations, 1998, namely:-

Regulation -1.

These Regulations may be called the Punjab Legal Services Authority (Transaction of Business and other Provisions) (Amendment) Regulations, 2022.

Regulation -2.

In the Punjab Legal Services Authority (Transaction of Business and other Provisions) Regulations, 1998, in regulation 13, in sub-regulation (3), in the first proviso, for the words "Rupees fifty thousand per month", the words "Rupees One lakh per month" shall be substituted.