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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(2) in Punjab State Legal Services Authorities Rules, 1996

(2)No legal practitioner to whom any case is assigned for legal service shall receive any fee or remuneration, whether in cash or in kind or any other advantage, monetary or otherwise, from the aided person or from any other person on his behalf.