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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2) in The High Court Legal Services Committee Regulations, 1997

(2)No legal practitioner to whom any case is assigned for Legal Aid, Legal Advice or Legal Services shall receive any fee or remuneration, whether in cash or in kind or any other advantage, monetary or otherwise, from the aided person or from any other person on his behalf.