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] [Section 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(a) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963 (a)Payment by Government of the Court-fees, process fees, expenses of witnesses and all other charges payable or incurred in connection with proceedings in any Court; or
