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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(3) in The Rajasthan Legal Aid Rules, 1984

(3)In case of a Legal Aid Committee constituted in a tribal area, its Chairman may make a reference to the Commissioner. Tribal Area Development, in matters of any difficulty or doubt arising in any case of legal aid.