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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in Rajasthan State Legal Services Authority Regulations, 1999

(2)An affidavit shall accompany the application for Legal Aid, which shall be regarded as sufficient to decide the eligibility to legal aid, unless the concerned District Authority/Committee has reason to disbelieve such an affidavit.