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

State of Madhya Pradesh - Subsection

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

(iii)That he shall not enter into a compromise of or withdraw from the suit/proceeding without the sanction of the Collector and shall abide by any conditions subject to which such sanction may be given by the Collector.