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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)The funds allotted to the Committee by the Board, under clause 17 of the Scheme, shall be utilised for meeting the expenses in connection with the implementation of the legal services programme.