Section 37 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
37. Information to be kept confidential.
- The member of the panel of Advocates to whom any papers are entrusted or any information given shall be bound to keep the information and the contents of the papers and documents confidential and shall not disclose its contents or instructions to any other person unless it is in the interest of applicant whose case is referred to such member.
