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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(1)(b) in The Haryana State Legal Service Authority Rules, 1995

(b)if the case relates to any legal proceedings, he shall represent the aided person and act and plead for him in the legal proceedings and shall forthwith make a report to the Member-Secretary of the Authority/Committee on the action taken by him and also make monthly report to the Member-Secretary in regard to the progress of the legal proceedings.