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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2)(i) in The M.P. State Legal Services Authority Rules, 1996

(i)The Patron-in-Chief and the Executive Chairman each shall be provided with a staff car and driver by the State Authority and the expenditure on account of the pay and allowances of the staff car drivers as well as the maintenance and repairs of the cars shall be borne by the said Authority.