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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(3) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(3)As far as possible the Advocate on the panel appearing for party to a proceedings before a Court or authority may not seek adjournment of the matter except for good and sufficient reason and shall not as far as possible consent to an adjournment.