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NCT Delhi - Section

Section 16 in Delhi Legal Services Authority Regulations,2002

16. Duty of Aided Person

Every aided person or his representative shall attend the office of the Authority/Committee as and when required by the Authority/Committee or by the legal practitioner rendering legal aid to him and shall furnish full and true information and shall make full disclosures to the legal practitioner concerned and shall attend the court as and when required, at this own expenses.