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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(4) in Rajasthan State Legal Services Authority Regulations, 1999

(4)Such legal practitioner to whom any case is assigned either for legal advice or for legal aid shall not receive any fee or remuneration whether in case or in kind or any other advantage, monetary or otherwise from such person or from any other person on his behalf and he shall submit a certificate to that effect.