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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in The Rajasthan Legal Aid Rules, 1984

(1)Where in a case it appears to the Legal Aid Committee that any person not being an eligible person should be granted legal aid in view of his special circumstances, the Committee may grant legal aid to him in its discretion.