Section 36 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
36. Modes of legal aid.
- The legal aid may be given under this Act in all or any of the following modes, namely :-(a)payment of Court fees, process fees, expenses of witnesses and all other charges payable or incurred in connection with legal proceeding;(b)representation by a Legal Practitioner in a legal proceeding;(c)supply of certified copies of judgments and orders in a legal proceeding;(d)preparation of appeal paper books including printing and translation of documents in a legal proceeding;(e)any other mode as may be prescribed.
