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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(1) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963 (1)The Legal Practitioner appointed to appear for the aided person shall incur all expenses incidental to the case or proceedings and include them in his bill of fees.
