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State of Madhya Pradesh - Section

Section 9 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

9. Functional Committees.

(1)The Board or a District Legal Aid and Legal Advice Committee may constitute as many Functional Committees as it may deem fit to render assistance to the Board or the Committee, as the case may be, in the exercise of the powers and discharge of functions conferred or imposed upon the Board or the Committee by or under this Act.
(2)A Functional Committee shall, for the conduct of its business, follow such procedure as may be provided by regulations.