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State of Uttar Pradesh - Section

Section 14 in The High Court Legal Services Committee Regulations, 1997

14. Duty of aided person.

- Every aided person or his representative shall attend the office of the Committee as and when required by the Secretary or by the Advocate concerned and shall provide and furnish such particular or information as may be considered necessary and shall make full disclosure of the particular or information so required. He shall attend the court or proceedings at his own expense.