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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(vi) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963

(vi)That he has not made, and shall not enter into any agreement for financing the suit/proceeding whether on a condition of giving any share in the fruits thereof or otherwise with any person.