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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Madhya Pradesh - Subsection

Section 342(a) in Criminal Courts - Rules and Orders

(a)The amount to be paid to counsel will be definitely settled before-hand, subject to the maxima laid down in clause(ii). If suitable counsel cannot be obtained for the remuneration admissible under these rules, the case will be reported to superior authority and the orders of Government obtained.