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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(8) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(8)If the Advocate on the panel is of opinion that a proceeding shall be commenced or the applicant shall be defended in the matter already before the Court or authority, the Advocate may take necessary steps for drawing up claims to be filed or take any other necessary steps on behalf of the applicant.