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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

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

(b)Representation at the cost of Government by a Legal Practitioner provided by a Collector or the Court concerned under these rules in proceedings in which the aided person has a right to be so represented; or