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

State of Jammu-Kashmir - Subsection

Section 19(1)(b) in Jammu and Kashmir Legal Services Authorities Act, 1997

(b)one of the parties thereof makes an application to the Court for referring the case to the Lok Adalat for settlement and if such court prima facie satisfied that there are chances of such settlement ; or