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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(8) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(8)If in the opinion of the Panel of the Conciliation Cell, the settlement proposed by the opposite party is reasonable but the party seeking legal aid does not accept it, the panel shall make a report to that effect to the Committee.