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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(i) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963

(i)That he shall diligently prosecute the suit/proceeding in connection with which aid is granted and shall furnish all such information as may be required for that purpose by Legal Practitioner provided for him under sub-rule (3) of Rule 7 of the Legal Aid Rules.