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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)If any difficulty arises in working out the brief referred to the member of the panel of Advocates or in discharge of his duties in connection with the case referred to the advocate, it may be referred to the Chairman of the Committee whose decision shall be final.