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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(4) in The Rajasthan Legal Aid Rules, 1984

(4)All amounts received by the Committee or its Chairman in the form of donation or allotment of funds or recovered from the eligible person as aforesaid shall be deposited in the account maintained by the Committee.