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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(3) in Punjab State Legal Services Authorities Rules, 1996

(3)In case the final judgment or order is rendered by the court against the aided person, the concerned legal practitioner shall also submit alongwith his fee bill, his opinion, in writing, with reasons as to whether the case is fit for further appeal or revision, as the case may be, within seven days of the receipt of the certified copy of final judgment or order.