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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(c) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963 (c)"Legal Aid" means the aid given by the State to an indigent member of the Scheduled Castes in all or any of the forms as specified in Rule 3 of these rules;
