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State of Madhya Pradesh - Section

Section 34 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

34. Legal Advice.

- Subject to the provisions of Sections 33 and 37, legal advice may be given in all matters in which a question of law is involved. The legal advice shall be aimed at-
(i)amicable settlement of disputes by securing co-operation of the parties to a dispute in such manner as may be prescribed;
(ii)rendering assistance in the matter provided in clause (1) of Section 23.