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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in Rajasthan State Legal Services Authority Regulations, 1999

(2)Where the Certificate of Eligibility is cancelled on the ground set out in clause (a) above, the District Authority/Committee shall discontinue legal aid allowed and shall be entitled to recover from the aided person the amount of legal aid granted to him through Public Demands Recovery Act, if deemed necessary.