Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 10 in The M.P. Scheduled Castes (Legal Aid) Rules, 1963 10. Legal Practitioner not to receive any fee from the party. - The Legal Practitioner to whom fee is due or paid under these rules shall not be entitled to, nor shall he receive, any fee from the aided person.
