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[Cites 0, Cited by 3] [Section 89(2)] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(2)(b) in The Code of Civil Procedure, 1908

(b)to Lok Adalat, the Court shall refer the same to the Lok Adalat in accordance with the provisions of sub-section (1) of section 20 of the Legal Services Authority Act, 1987 (39 of 1987) and all other provisions of that Act shall apply in respect of the dispute so referred to the Lok Adalat;