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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963

(5)Notwithstanding anything contained in this rule, persons who are allowed to sue or appeal in forma pauperis, may be given legal aid without the production of any certificate except in such cases where the Court considers the suit or appeal to be frivolous or vexatious.