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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(3) in The M.P. State Legal Services Authority Rules, 1996

(3)The officers and other employees of the Taluk/Tehsil/Sub-Division Legal Services Committee shall be entitled to such other facilities, allowance and benefits as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.