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

State of Madhya Pradesh - Subsection

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

(ii)if the case is adjourned either for the absence of the Presiding Officer or for want of time or absence of witnesses or on request of either party or for any other similar cause and the Legal Practitioner has no previous intimation on this point he shall be paid fee of five rupees.