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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(4) in The Rajasthan Legal Aid Rules, 1984

(4)The Committees constituted in tribal areas and pockets shall, maintain a separate account in relation to the funds received from the Commissioner, Tribal area Development, for the purpose of legal aid and such money shall be wholly utilised for the purpose of and in accordance with the scheme launched in the tribal areas, sub-areas or pockets.