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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)On receipt of the report of the Advocate, the Committee may decide whether the applicant shall be given further aid or advice. In case the Committee comes to the conclusion that the attitude of the applicant is obdurate or intransigent the Committee may decline to give aid and advice.