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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)The application for legal aid or advice shall be in writing and signed by the applicant. An application may be made for providing legal aid and advice to some other person in whom the applicant is interested if such a person is unable or incapacitated from making the application.