Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(ii) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963

(ii)That he shall from time to time furnish to the Collector such information and reports as the Collector may require of him in respect of the progress of the suit proceeding in connection with which aid has been granted.