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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 89(2)(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(c)for judicial settlement, the Court shall refer the same to a suitable institution or person and such institution or person shall be deemed to be a Lok Adalat and all the provisions of the Jammu and Kashmir Legal Services Authority Act, 1997 shall apply as if the dispute were referred to a Lok Adalat under the provisions of that Act;