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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 89(2)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(b)to Lok Adalat, the Court shall refer the same to the Lok Adalat in accordance with the provisions of sub-section (1) of section 19 of the Jammu and Kashmir Legal Services Authority Act, 1997 and all other provisions of that Act shall apply in respect of the dispute so referred to the Lok Adalat;