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

Union of India - Subsection

Section 22C(4) in The Legal Services Authorities (Amendment) Act, 2002

(4)When statement, additional statement and reply, if any, have been filed under sub- section (3), to the satisfaction of the Permanent Lok Adalat, it shall conduct conciliation proceedings between the parties to the application in such manner as it thin s appropriate taking into account the circumstances of the dispute.