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] [Entire Act] State of Odisha - Section Section 16 in Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003 16. The parties of the dispute shall be required to sign or affix their thumb impression as the case may be, on the award or order of the Lok Adalat.
