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] [Section 33] [Entire Act] State of Rajasthan - Subsection Section 33(1) in Rajasthan State Legal Services Authority Regulations, 1999 (1)When a compromise or settlement has arrived at between the parties, the Lok Adalat shall proceed to make an award on the basis of such compromise.
