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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(3) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005

(3)Party entitled to free legal advice: - A party will be entitled to take legal advice at any stage of the proceedings before the Court. A party in indigent circumstances will be entitled to free legal aid and advice from the State Legal Services Authority in accordance rules made thereunder by the State.