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[Cites 0, Cited by 6] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Legal Services Authorities Act, 1987

(2)An affidavit made by a person as to his income may be regarded as sufficient for making him eligible to the entitlement of legal services under this Act unless the concerned Authority has reason to disbelieve such affidavit.