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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(9) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(9)If the application is received by a member of the committee who is a lawyer or Member-Secretary or the person receiving the application shall scrutinize it and ascertain from the applicant further facts or information necessary to be stated and required as per prescribed Form.