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

State of Jammu-Kashmir - Subsection

Section 7(l) in The Jammu and Kashmir Legal Services Authorities Rules, 1998

(l)to lay stress on the resolution of rural disputes and to take extra measures to draw schemes for effective and meaningful legal services for settling rural disputes at the door steps of the rural people including organizations of Mediation Centres in the rural as well as urban areas ;