Section 12(2) in The Maharashtra State legal Aid and Advice Board
(2)[ This limitation as to income shall not apply to the parties belonging to Scheduled Castes, Scheduled Tribes, Vimukta Jatis, Nomadic Tribes, Nav Buddas, women and children] [This sub-clause was substituted for the original, by G. R., L. & J. D. No. LAB 1086/(96)-XV, dated 24.7.1986, clause 5(b).</p>].
