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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(ii) in The Rajasthan Legal Aid Rules, 1984

(ii)where a wife is a party in matrimonial cause or is a plaintiff or an applicant in an action for maintenance or where a woman is a complainant in a criminal case involving here kidnapping, abduction or rape;