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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1)(c) in The Maharashtra State legal Aid and Advice Scheme, 1979

(c)in all legal proceedings in Courts in Talukas other than talukas in Greater Bombay and talukas having headquarters at District places, Rs. 25 per effective hearing, subject to a maximum of Rs. 200 in any one case, and