Section 6 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
6. Consequences of false or untrue details furnished by the applicant.
- The applicant shall be informed that if free legal services has been obtained by furnishing incorrect or false information or in a fraudulent manner, the legal services shall be stopped forthwith and that the expenses incurred by the Legal Services Institutions shall be recoverable from him or her.
