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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2)(ii) in The Maharashtra State legal Aid and Advice Scheme, 1979

(ii)The agreement clause contained in paragraph 5 of the Application Form 'A' shall be treated as an authority authorising the Member-Secretary of the Committee to do all such acts and things as may be necessary for recovery or realisation of the amount decreed or ordered or awarded to be paid to him.