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

State of Maharashtra - Subsection

Section 21(4) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(4)If more than three adjournments are granted by the Court or authority in spite of the opposition of the Advocate for the applicant and which in the opinion of the Advocate may not have been granted, the matter shall be brought to the notice of the Committee as early as possible.