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State of Madhya Pradesh - Section

Section 25 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

25. District Legal Aid and Legal Advice Committee to have discretion.

- The District Legal Aid and Legal Advice Committee shall normally have the discretion to judge the sufficiency or otherwise of the material before it for the grant of legal aid or legal advice.