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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(1)On receipt of report from the panel of the Conciliation Cell, the Committee shall decide whether Applicant shall be provided with legal aid and if the Committee decides against giving legal aid it shall do so only after hearing the Applicant.