Section 22 in The Maharashtra State legal Aid and Advice Scheme, 1979
22. Modes of legal aid.
- Legal aid may be given in all or any one or more of the following modes, namely(a)payment of court-fees, expenses of witnesses and all other charges payable or incurred in connection with any legal proceedings;(b)representation by a legal practitioner in legal proceedings;(c)supply of certified copies of judgements, orders, notes of evidence and other documents in legal proceedings;(d)preparation of Appeal Paper Book, including printing and translation of documents, in legal proceedings; and(e)drafting of legal document;(f)[ payment of cost or preparing documents for litigation before the Supreme Court in which legal assistance is granted by the Supreme Court Legal Aid Committee, New Delhi,] [Sub-clause (f) was added by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 12.]
