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[Cites 0, Cited by 7] [Section 22C] [Entire Act]

Union of India - Subsection

Section 22C(6) in The Legal Services Authorities Act, 1987

(6)It shall be the duty of every party to the application to cooperate in good faith with the Permanent Lok Adalat in conciliation of the dispute relating to the application and to comply with the direction of the Permanent Lok Adalat to produce evidence and other related documents before it.