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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Legal Aid Rules, 1984

(2)The Committee may, on an application of the person to whom legal aid is granted or on an application of the lawyer assigned, permit such lawyer to withdraw from the case at any time during the course of the proceedings and may substitute another lawyer in place of the lawyer previously assigned to such person in the like manner.