Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 11 in Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003 11. The Secretary of the Committee shall be responsible for safe custody of the records of the Lok Adalat.
