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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1)(xvii) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(xvii)two other persons not covered by any of the aforesaid clauses as the Collector may think fit to nominate for the purpose of efficient discharge of functions imposed on the District Legal Aid and Legal Advice Committee by or under this Act.