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] [Section 39] [Entire Act] State of Rajasthan - Subsection Section 39(2) in Rajasthan State Legal Services Authority Regulations, 1999 (2)No court fee shall be payable by the parties in respect of matters or cases brought before or referred to a Lok Adalat.
