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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1)(a) in The Maharashtra State legal Aid and Advice Scheme, 1979

(a)[ in all legal proceedings in the High Court, at Bombay, [at Nagpur and at Aurangabad] [Clauses (a), (b), (c) and (d) were substituted for the original by G. N., L. & J. D., No. LAB-1081/(233)-XIV, dated 19th August, 1981, clause 5.] and in the City Civil and Sessions Court, Bombay, Rs. 75 per effective hearing, subject to a maximum of Rs. 450 in any one case.