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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(8) in The Rajasthan Legal Aid Rules, 1984

(8)The Committee shall entertain applications relating to the proceedings pending in, instituted or to be instituted any court or Tribunal, as the case may be, situated within its jurisdiction. The concerned Committees of tribunals, shall, however, entertain applications only in respect of the proceedings pending in, instituted or to be instituted before the Tribunals.