Section 21 in The Maharashtra State legal Aid and Advice Scheme, 1979
21. Matters on which legal advice admissible etc.
- Legal advice may be given in all matters and such advice shall be aimed at,-(a)amicable settlement of the dispute by bringing about conciliation between the parties to the dispute;(b)rendering assistance in complying with various legal requirements in order to secure the benefits under various schemes sponsored by or on behalf of the Central or State Government or any other public authority for the welfare of the general public or any section thereof.
