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[Cites 0, Cited by 0] [Section 22C] [Entire Act]

Union of India - Subsection

Section 22C(5) in The Legal Services Authorities (Amendment) Act, 2002

(5)The Permanent Lok Adalat shall, during conduct of conciliation proceedings under sub- section (4), assist the parties in their attempt to reach an amicable settlement of the dispute in an independent and impartial manner.