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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

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

(iv)That he shall, if a condition in that behalf has been imposed by the Collector, in the order aforesaid, duly defray the costs, charges and expenses which he has been required himself to defray.