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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(7) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(7)Where the case is referred to the Advocate on the panel only for advice, opinion shall be recorded in writing and explained to the applicant in a manner and language that may be understood by the applicant.