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

State of Maharashtra - Subsection

Section 20(4) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(4)If relief is sought by way of advice only, an endorsement to that effect shall be made while forwarding the application to the Advocate on the Panel, who shall submit his opinion in writing to the Member Secretary, within two weeks as far as possible, having due regard to the question of limitation involved.