Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(5) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(5)An application for advice or relief by a person seeking aid or advice in which relief may be given in the High Court or any other Court or authority in Greater Bombay may be made to legal aid and advice committee for Greater Bombay.