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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1)(a) in The Maharashtra State legal Aid and Advice Scheme, 1979

(a)where it is a case of legal advice, the legal practitioner shall hear the aided person or any other person representing him, examine the papers and documents relating to the case and tender in writing his opinion on the merits and his advice thereon; and