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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(a) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963

(a)for representing the aided person in any Civil Court the fee admissible under the rules relating to the fees of Advocates and Pleaders prescribed by the High Court of Madhya Pradesh subject to a minimum fee of ten rupees;