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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)If only advice is sought, the Advocate to whom the case is referred for giving opinion may be paid such fees not exceeding Rs. 25 as honorarium for the services rendered by the Advocate.