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

State of Maharashtra - Subsection

Section 31(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)The Advocate on the panel appearing for the applicant shall take steps to recover the amount of cost and expenses payable to the applicant by filing an application before the proper authority for recovery of such cost and expenses.