Section 3 in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
3. Form of legal aid.
- Legal aid may be given under these rules in the form of:-(a)Payment by Government of the Court-fees, process fees, expenses of witnesses and all other charges payable or incurred in connection with proceedings in any Court; or(b)Representation at the cost of Government by a Legal Practitioner provided by a Collector or the Court concerned under these rules in proceedings in which the aided person has a right to be so represented; or(c)Advice and assistance with a view to take steps to assert or dispute a claim of Civil nature.
