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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(3) in The Maharashtra State legal Aid and Advice Scheme, 1979

(3)Where it is decided not to give Legal aid to an applicant, the reasons for not doing so shall be entered in the Register of Applications maintained by the Committee and information in writing to that effect shall be communicated to the applicant.