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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)The applicant who is held eligible for legal aid and advice shall comply with the instructions received from the Advocate on the panel to whom his case is referred or the Member-Secretary or Chairman. Failure to comply with the instructions may result in withdrawal of the aid by the Committee.