Orissa State Legal Services Authority (Repeal) Rules, 2002
Published vide Notification S.R.O. No. 558/2002 dated 7th June 2002, Orissa Gazette Extraordinary No. 779 dated 10.6.2002
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Law Department
S.R.O. No. 558/2002. - In exercise of the powers conferred by Section 28 of the Legal Services Authorities Act, 1987 (39 of 1987), as amended by the Legal Services Authorities (Amendment) Act, 1994 (No. 59 of 1994), the State Government do hereby make the following rules to repeal the Orissa Legal Services Authorities Rules, 1990, namely-
- Short title and commencement.- (1) These rules may be called the Orissa Legal Services Authorities (Repeal) Rules, 2002.
(2) They shall come into force on the date of their publication in the Orissa Gazette.
- Repeal of the Orissa Legal Services Authorities Rules, 1990.- The Orissa Legal Services Authorities Rules, 1990 are hereby repealed.
