Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(7) in The M.P. State Legal Services Authority Rules, 1996 (7)The Patron-in-Chief of the State Authority or, in his absence, the Executive Chairman, shall preside over the meeting of the State Authority.
