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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(7)(ii) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977

(ii)a prima facie case in favour of the applicant, he shall endeavour to settle the dispute by bringing about reconciliation between the rival parties.