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[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(1) in Delhi Legal Services Authority Regulations,2002

(1)The State Authority or the Secretary of the District Authority, as the case may be, may call for the judicial record of those pending cases which are referred to the Lok Adalat under Section 20 of the Act from the concerned courts.