Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(1)Where the applicant for legal aid and advice is already a party to a proceeding in any Court or authority, the panel Advocate to whom the case is entrusted may after taking proper instructions submit the papers to the Conciliation Cell to consider whether the matter could be amicably settled by conciliation.