Legal Document View

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
[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5)(vii) in The M.P. State Legal Services Authority Rules, 1996

(vii)If the nominated member is a Government employee, he shall be entitled to only one set of Travelling allowances and daily Allowances either from his parent department, or, as the case may be, from the District Authority.]