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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(3) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(3)The District Legal Aid and Legal Advice Committee shall send a copy of the order giving legal aid to the aided person to the Court in which legal proceeding is to be instituted or it is pending for disposal.[39A [Emergency powers of the Legal Aid Officers and Chairman of the Board or Committees] [Inserted by M P. Act No. 51 of 1976.].