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State of Madhya Pradesh - Section

Section 45B in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

45B. Finality of decision.

- Every decision taken by the Board or Committees under the provisions of this Act in respect of legal aid and legal advice, or every decision of the Executive Committee of the Board or of the Functional Committees constituted under this Act shall be final and shall not be called in question in any Court of law.]