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] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(f) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009 (f)"Settlement in Lok Adalat" means settlement by Lok Adalat as contemplated by the Legal Services Authority Act, 1987.
