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

State of Rajasthan - Subsection

Section 21(4) in The Rajasthan Legal Aid Rules, 1984

(4)The High Court Legal Aid Committee of the Commissioner, Tribal Area Development, as the case may be, may, on receipt of any such reference, issue such instruction and directions in relation to such matter having regard to the facts and circumstances of the proceeding and the Legal Aid Committee shall act according to such directions.