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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(12) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(12)If the person receiving the application is of the opinion that some further information or documents or inquiries is required to be furnished by the applicant or on his behalf, then an endorsement to that effect shall be made in the application and the person presenting the application shall be informed accordingly.