Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(b) in Permanent and Continuous Lok Adalat with Conciliation and Counselling Centre Scheme, 2000

(b)The preservation of such decrees till a Permanent Records Room is made available, the record after its disposal shall be kept in the District Record Room.