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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009

(2)Upon the reference of the matter back to the Court under sub-rule (1) or under sub-section (5) of Section 2b of the Legal Services Authority Act, 1987, the Court shall proceed with the suit in accordance with law.