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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(i) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963 (i)if the Presiding Officer does not attend Court on any day and the Legal Practitioner has previous information on this fact, he shall be paid no fee for that day; and
