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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(4) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(4)An application for relief by way of aid or advice within the limits of city and Taluka of Nagpur or pertaining to High Court bench at Nagpur may be made to the legal aid and advice committee, Nagpur.