Section 18(2) in The Supreme Court Legal Services Committee Regulations, 1996
(2)Where the legal services are withdrawn on the grounds set out in clause (a) of sub-regulation (1) above, the Committee shall be entitled to recover from the aided person the amount of legal service granted to him.AffidavitI, ........................................................... , aged about ........... ......... years, son of daughter of/wife of Shri......................................................Resident of .................................................. hereby solemnly affirm and state as under:-
