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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(2)The District Legal Aid and Legal Advice Committees to which application is made under sub-section (1) shall, subject to the provisions of this Act and the Rules made thereunder, make an order in such form as may be prescribed sanctioning the grant of legal aid to the applicant.