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State of Madhya Pradesh - Section

Section 6A in The M.P. State Legal Services Authority Rules, 1996

6A. [ Special provision for the Chairman of the District Legal Services Authorities and the Chairman Taluk/Tahsil/Sub-Division Legal Services Authorities. [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

- The Chairman, District Legal Services Authorities and the Chairman Taluk/Tahsil/Sub-Divisional Legal Services Authorities shall be entitled to sumptuary allowance of Five Hundred rupees and Three Hundred rupees per month, respectively.]