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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(5)(b) in The Maharashtra State legal Aid and Advice Scheme, 1979

(b)in a proceeding, other than the one relating to criminal prosecution; there is no prima facie case to institute, or as the case may be, to defend the proceeding; or