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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1)(d) in The Maharashtra State legal Aid and Advice Scheme, 1979

(d)the legal practitioner to whom the case is referred only for legal advice and where legal advice alone is required to be given, the legal practitioner may be paid a fee not more than Rs. 25 per such legal advice.]