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State of Haryana - Section

Section 20 in The Haryana State Legal Service Authority Rules, 1995

20. Matters on which Legal Service is admissible.

(1)Free legal aid may be obtained in any court of law upto the Supreme Court and in any Tribunal, Revenue Court as well as all departments of Government and other bodies discharging quasi-judicial functions.
(2)The legal aid is available in all civil, criminal, revenue and administrative matters.