Section 37 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
37. Bar of legal aid or legal advice.
- No legal aid or legal advice shall be granted or given in the following ;-(a)defamation;(b)malicious prosecution;(c)breach of promise of marriage;(d)inducement of one spouse to live or remain apart from the other;(e)election matters;(f)economic offences and offences against social laws such as prevention of dowry and restraining of child marriages;(g)matters incidental to any of those referred to above;(h)such other matters as may be prescribed.
