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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(k) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977

(k)number of cases in which the Board permitted, irrespective of means test, legal aid and legal advice,-
(i)in matters of great public importance;
(ii)in test cases;
(iii)in such special cases which the Board considered to be deserving legal aid and legal advice;