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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(2)Subject to the provisions of sub-section (1), the District Legal Aid and Legal Advice Committee may, either on its own motion or on the information received by it as to the need of legal aid or on an application from the person concerned under Section 30 give legal aid at any stage of any legal proceeding.