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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(a) in Permanent and Continuous Lok Adalat with Conciliation and Counselling Centre Scheme, 2000

(a)The respective District Judges shall provide two rooms, one for the Counselling and Conciliation Centre and another for the Permanent and Continuous Lok Adalat of the District.