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] [Entire Act] State of Madhya Pradesh - Section Section 17 in The M.P. Family Court Rules, 2002 17. Independent legal representation of a minor. - The Court may appoint a lawyer to represent independently any minor affected by litigation before the Court. The Court may give suitable directions regarding fees to be paid to such a lawyer.
