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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(3) in Jammu and Kashmir Legal Services Authorities Act, 1997

(3)Where any case is referred to the Lok Adalat under subsection (1) or where a reference has been made to it under sub-section (2), the Lok Adalat shall proceed to dispose of the case or matter and arrive at a compromise or settlement between the parties.