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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963

(3)The Order authorising such Legal Practitioner to appear in the case, together with a receipt for the fees and a certificate from the Court concerned as to the dates for which the fees are claimed shall be sent along with the bill. In civil cases, a copy of the Court decree shall also be sent.