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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)Where a case is pending before Court or authority and the Advocate on the panel enters appearance on behalf of the applicant, the Advocate, may after studying the papers and the record in the Court give opinion as to the advisability or otherwise of contesting the case on behalf of the applicant.