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[Cites 0, Cited by 1] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Gram Nyayalayas Act, 2008

(1)Notwithstanding anything contained in any other law for the time being in force, every suit, claim or dispute under this Act shall be instituted by making an application to the Gram Nyayalaya in such form, in such manner, and accompanied by such fee, not exceeding rupees one hundred, as may be prescribed by the High Court, from time to time, in consultation with the State Government.