Section 26 in The Maharashtra State legal Aid and Advice Scheme, 1979
26. [ Certificate of Eligibility. [Clause 26 was substituted for original by G. N., L & J. D., No. LAB-1084/ (153)-XIV, dated 17th July, 1984, clause 14.]
- When an application for legal aid or advice is allowed, the Member-Secretary of the Committee shall make a note on the application to the effect that legal aid is granted. This note shall constitute the Certificate of Eligibility.]
