Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 6 in Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003 6. The number of sittings shall be worked out by the Lok Adalat depending upon the workload in consultation with the Committee.
