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

State of Maharashtra - Subsection

Section 35(13) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(13)If on such advice being tendered in writing the applicant is unwilling or unable to have the matter settled, the fact should be got recorded as far as possible under the applicant's own handwriting and then the matter shall be referred to the Committee for decision as to giving further aid.