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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(6) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(6)As far as possible the Advocate on the panel may give the opinion on the basis of the instructions and documents furnished or produced by or on behalf of the applicant within a period of two weeks, as far as possible having due regard to the question of limitation inferred from the receipt of the reference of the applicant to the Advocate on the panel.