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

State of Rajasthan - Subsection

Section 21(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)The Certificate of Eligibility shall stand cancelled if the legal aid is withdrawn and the lawyer to whom the case of the applicant is assigned, as also the court before which the case is pending shall be informed accordingly in writing.