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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(1)As soon as the Advocate on the panel to whom the application is referred for advice and opinion, has recorded his opinion the papers shall be placed before the Member-Secretary of the Committee. Ordinarily the Member-Secretary shall take action for processing and implementation of the aid and advice to the applicant.