Section 31(1) in The Maharashtra State legal Aid and Advice Scheme, 1979
(1)A person seeking legal aid or advice shall comply with any requisition or direction that may be made upon him by the Committee or any of its Members from the date the application for legal aid or advice is made till the completion or cessation of legal aid [* * *] [The words 'or cancellation of the Certificate of Eligibility' were deleted by G. N. L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 16(1).]
