Section 5 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
5. [ Proof of entitlement of free legal services. [Substituted by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).]
- A self-certificate of the applicant, along with self-attested copy of relevant documents or certificates, if any, that he falls under the categories of persons entitled to free legal services under Section 12 of the Act shall ordinarily be sufficient.]
