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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2) in The M.P. State Legal Services Authority Rules, 1996

(2)Any proceedings pending immediately before the date of commencement of these rules to which the said Board was a party shall be continued as if the State Authority was a party thereof in lieu of the said Board.