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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(6)(c) in The Maharashtra State legal Aid and Advice Scheme, 1979

(c)is a formal party to the proceedings, not materially concerned in the outcome of the proceedings and his interests are not likely to be prejudiced on account of the absence of proper representation.