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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(3) in Himachal Pradesh State Legal Services Authority Regulations, 1996

(3)No legal practitioner to whom any case is assigned either for legal advice or for legal aid shall receive any fee or remuneration whether in cash or any kind or in other advantage, monetary or otherwise, from the aided person or from any other person on his behalf.