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

State of Madhya Pradesh - Subsection

Section 9(4) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963

(4)The Collector may in order to determine whether the amount claimed in the bill is correct and proper, call for such other information or documents as he may consider necessary from the Legal Practitioner appointed in this case.