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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1)(ii) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977

(ii)every application under clause (i) shall contain the number of legal proceedings in which the applicant is desirous of rendering help in a year as a Legal Practitioner, if required so to do, without payment of any fee and shall also be accompanied by the document in support of his eligibility under sub-rule (2) of Rule 10;