Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(1)(c) in The High Court Legal Services Committee Regulations, 1997 (c)in the event of any misconduct, misdemeanour or negligence on the part of the aided person in the course of receiving legal aid;