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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2) in Rajasthan State Legal Services Authority Regulations, 1999

(2)The Secretary of the High Court Legal Services or the District Authority or the Chairman of the Taluk Legal Services Committee, as the case may be, shall organise Lok Adalat at least one in a quarter and as soon as sufficient number of cases referred to it under section 20 of the Act or otherwise are available for being taken up.