Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Maharashtra - Subsection Section 35(12) in The Maharashtra State Legal Aid and Advice Board Rules, 1981 (12)If it is found that the applicant shall be benefited by having the matter settled on certain terms, the applicant may be advised accordingly.
