Section 2(c) in The Maharashtra State legal Aid and Advice Scheme, 1979
(c)"Committee" means the Greater Bombay Legal Aid and Advice Committee, or the Nagpur Legal Aid and Advice Committee [or the Aurangabad Legal Aid and Advice Committee] [These words were inserted by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 1(1).] or the District Legal Aid and Advice Committee, constituted in accordance with this Scheme [and also includes Sub-Committees and Legal Aid Centres constituted under sub-clause (4) of clause 12 of the said Scheme.] [These words were added by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated the 10th July, 1986, clause 2.]
