Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Maharashtra - Subsection Section 35(6) in The Maharashtra State Legal Aid and Advice Board Rules, 1981 (6)The Advocate on the panel having secured necessary information and instructions and documents shall study the case and draw up his opinion in writing in duplicate.
