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

State of Madhya Pradesh - Subsection

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

(c)in all other cases and for advice tendered otherwise than in a pending litigation, such fees and charges as the Collector may sanction in accordance with any general or special orders of the State Government :