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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(4) in The M.P. State Legal Services Authority Rules, 1996

(4)The Patron-in-Chief, Executive Chairman, State Legal Services Authority and Chairman, High Court, Legal Services Committee each shall be provided with telephone with S.T.D. facility, and furnished office at the residence, and each of them shall be entitled to sumptuary-allowance of one thousand rupees per month.]