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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(3) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(3)If a question arises whether aid or advice should be continued to the applicant and if so, in what form the advice tendered by member of the panel of advisers shall be taken into account in deciding the application.