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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(1)In any case before the Court in which the applicant who has been given aid is granted any cost or expenses as a result of the decision, the Advocate appearing for the applicant shall obtain a certified copy of the order granting cost to the applicant.