Section 12(2)(j) in The Maharashtra State legal Aid and Advice Scheme, 1979

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(j)irrespective of the means test, to initiate proceedings or grant aid-

(i)in cases of great public importance; or

(ii)in a test case, the decision of which is likely to affect cases of numerous other persons belonging to the weaker sections of the community; or

(iii)in a special case, which for reasons to be recorded in writing, is considered otherwise deserving of legal aid.

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