Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(14) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(14)Where it is found that the matter cannot be amicably settled the Advocate shall take the necessary steps to prosecute or defend the claim, as the case may be, before the appropriate authority.