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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(9) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(9)If the Advocate on the panel is of opinion that considering all the facts and circumstances of the case, it shall be advantageous for the applicant that the matter is amicably settled, the advocate shall record such opinion giving full reason for this advice.