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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(e) in Jammu and Kashmir Legal Services Authorities Act, 1997

(e)organise legal aid camps especially in rural areas, slums or labour colonies with the dual purpose of educating the weaker sections of the society as to their right it as well as encouraging the settlement of disputes through Lok Adalats ;