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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3)(iii) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977

(iii)whether during the course of the legal advice the applicant cooperated with District Committee in its re-conciliatory effort and that the failure was not attributable to him.