Section 20 in The M.P. State Legal Services Authority Rules, 1996
20. The upper age limit of annual income of a person entitling him to Legal Services under clause (b) of Section 12, if the case is before a Court other than the Supreme Court.
- Any citizen of India whose annual income from all sources does not exceed [Rs. 25,000/- (Rupees twenty five thousand)] [Substituted by Notification No 17 (E)-8-2002-XXI-B (II), dated 13-9-2002.] or such higher amount as may be notified by the State Government from time to time, shall be entitled to legal service under clause (b) of Section 12 of the Act.
