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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)The panel advocates appearing for the applicant in a proceeding in any Court or authority may make an application in the Court or before the authority intimating that an attempt is being made for conciliation of dispute and may secure some time for effecting conciliation.