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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(f) in The Maharashtra State legal Aid and Advice Scheme, 1979

(f)to take proceedings for recovery of costs, charges and expenses recoverable under sub-clause (2) of clause 31 and to ensure that the same are credited to Government;