Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(f) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(f)A Member of the Committee who has duly received a notice of the meeting but is unable to attend, may send a letter to the Chairman explaining the reasons for his inability to attend. Such letter shall be placed at the meeting of the Committee and the Committee may condone the absence of the Member for sufficient cause.