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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)Where it is decided not to grant legal aid to an applicant, the reasons for not doing so shall be entered in the Register of applications maintained by the District Authority/Committee and information in writing to that effect shall be communicated to the applicant.