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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2) in The Gram Nyayalayas Act, 2008

(2)No appeal shall lie from any judgment or order passed by the Gram Nyayalaya—
(a)with the consent of the parties;
(b)where the amount or value of the subject matter of a suit, claim or dispute does not exceed rupees one thousand;
(c)except on a question of law, where the amount or value of the subject matter of such suit, claim or dispute does not exceed rupees five thousand.