Section 25 in The M.P. State Legal Services Authority Rules, 1996
25. Mode of providing legal service.
- Legal Service may be given in all/any one or more of the following modes, namely :-(a)by payment of court fee, process fee, expense of witnesses and paper book, lawyers fee and all other charges payable in connection with any legal proceedings;(b)through representation by a legal practitioner in legal proceedings;(c)by supplying certified copies of judgements, orders, notes of evidence and other documents in legal proceedings;(d)by preparation of paper book, including printing, typing and translation of documents in legal proceedings;(e)by drafting of legal documents; and(f)by giving legal advice on any legal matter.
