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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)An application for aid may be presented by the applicant in person or by any person duly authorised by him on his behalf. The application shall be received as far as possible in the office of the Member-Secretary or office of the Committee for legal aid and advice.