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

State of Rajasthan - Subsection

Section 21(1) in Rajasthan State Legal Services Authority Regulations, 1999

(1)Where an application for legal services is allowed, the Secretary of the District Authority/Committee as the case may be shall issue a Certificate of Eligibility to the applicant entitling him to legal services in respect of the proceedings concerned. The certificate shall be in Performa indicated in Schedule "B" of these regulations.