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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)If in the opinion of the Member-Secretary of the Committee the applicant is not eligible for aid or Member-Secretary is of the opinion that the applicant shall not be given aid or advice or for any other sufficient reason the matter shall be placed before the next meeting of the Committee for decision.