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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(5) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(5)The Cell shall also as and when required by the Committee or even otherwise when expedient undertake, socio legal service and shall research into the conditions of women and make recommendations for legal reform to the Board through the Committee.