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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)If the aid is sought only for the legal advice without need of any proceeding and no further action is necessary to be taken on behalf of the applicant the legal practitioner on the panel shall be paid a sum of Rs. 25 by way of honorarium for the advice rendered.