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[Cites 0, Cited by 24] [Section 22C] [Entire Act]

Union of India - Subsection

Section 22C(4) in The Legal Services Authorities Act, 1987

(4)When statement, additional statement and reply, if any, have been filed under sub-section (3), to the satisfaction of the Permanent Lok Adalat, it shall conduct conciliation proceedings between the parties to the application in such manner as it thinks appropriate taking into account the circumstances of the dispute.