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

State of Madhya Pradesh - Subsection

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

(b)for representing the aided person in any criminal case, a fee of twenty rupees per day, if the work lasts for more than three hours and a fee of ten rupees per day, if the work lasts for less than three hours;