Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(iii) in The M.P. State Legal Services Authority Rules, 1996

(iii)he shall be entitled to a sumptuary allowances to the tune of rupees [one thousand] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] per month and paid by the State Authority.