Section 2(c) in The M.P. State Legal Services Authority Rules, 1996
(c)[ "Legal Practitioner" shall have the same meaning as assigned to it in the Advocates Act, 1961 (No. 25 of 1961)] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.];
