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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(b) in Orissa State Bar Council Legal Aid Rules, 1986

(b)All such applications for legal aid or advice shall be scrutinized by the Legal Aid Committee or Sub-Committee or centre as the case may be in accordance with the regulations made thereof by the State Legal Aid Board. After obtaining the opinion of the concerned District Legal Aid Committee. The applications shall be placed before State Legal Aid Board or consideration and sanction.