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 34] [Entire Act] State of Rajasthan - Subsection Section 34(2) in Rajasthan State Legal Services Authority Regulations, 1999 (2)The parties to the dispute shall be required to affix their signatures or thumb impression, as the case be, on the Award of the Lok Adalat.
