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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(1)The Advocate on the panel to whom a case is referred shall, after obtaining the necessary instructions draw up his opinion regarding the merits of the case and if he is of the view that the applicant is deserving legal aid the matter shall be referred to the Conciliation Cell and the applicant shall be intimated accordingly.