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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4)(b) in Rajasthan State Legal Services Authority Regulations, 1999

(b)in the case of contemplated Civil, Criminal or Revenue or any other matter proposed to be initiated in a Court of Law, the applicant (in case of plaintiff, complainant, or petitioner only), there is no prima-facie case to initiate such proceedings; or