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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(iii) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977

(iii)whether the applicant is eligible for defence at the expense of the State under sub-section (1) of Section 304 of the Code of Criminal Procedure, 1973 (No. 2 of 1974).