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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(1)Every Committee shall submit to the Board every quarterly a report of the work done in connection with legal service programme, in Form C appended to these rules.The quarterly report may be sent as far as possible in the first week of January, April, July and October of each year.