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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(4) in Rajasthan State Legal Services Authority Regulations, 1999

(4)In cases which are referred to the Lok Adalat at pre-litigation stage, the version of the parties and other documents submitted by them along with the original award of the Lok Adalat, shall form part of Judicial record.