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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(3) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(3)The Chairman of the advisory panel may mark the case for scrutiny of the opinion of the Advocate to the Senior advocate on the panel of advocates and request him to indicate his views regarding the opinion or advice given by the Advocate on the panel.