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State of Rajasthan - Section

Section 19 in The Rajasthan Legal Aid Rules, 1984

19. Facilities to Prisoners.

(1)Prisoners and under-trials while in custody shall be afforded every facility for applying for and obtaining legal and if they intend to seek such aid.
(2)A lawyer willing to render services may be assigned to the unrepresented under-trial prisoner while in custody irrespective of the fact that he is an eligible person or not.