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[Cites 0, Cited by 5] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Legal Services Authorities Act, 1987

(1)Persons who satisfy all or any of the criteria specified in section 12 shall be entitled to receive legal services provided that the concerned Authority is satisfied that such person has a prima facie case to prosecute or to defend.