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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in The Rajasthan Legal Aid Rules, 1984

(1)As soon as the Certificate of eligibility for legal aid is granted under the rule 12, the committee shall assign the case to a suitable lawyer who is willing to render his services keeping in view the preference indicated by the applicant:Provided that no lawyer shall be assigned against his wishes.