Section 16 in Himachal Pradesh State Legal Services Authority Regulations, 1996
16. Modes of legal aid.
- Legal aid may be given in all or any one or more of the following modes, namely :(a)payment of court-fees, process fees and all other charges payable or incurred in connection with any legal proceedings;(b)representation by a legal practitioner in legal proceedings;(c)obtaining and supply of certified copies of orders and other documents in legal proceedings;(d)preparation of appeal, paper book including printing and translation of documents, in legal proceedings;
