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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(ii) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963 (ii)In respect of criminal proceedings in which the accused denies to have committed any offence and the Collector is satisfied that it is a fit case which should be defended :
