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

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(2)A District Legal Aid and Legal Advice Committee shall exercise the powers and perform the functions conferred or imposed upon it by or under this Act. A District Legal Aid and Legal Advice Committee, a Tahsil Legal Aid and Legal Advice Committee and a Gram Legal Aid and Legal Advice Committee shall also exercise such powers and perform such functions of the Board within the district or tahsil or a village or group of villages, as the case may be, as the Board may, by general or special order, specify.