Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(3) in The M.P. Family Court Rules, 2002 (3)The amicus curiae, engaged under sub-rule (2), may be paid by the Family Court out of the revenues of the State, fee and expenses at the rates of Rupees five hundred per case or proceeding.
