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 12] [Entire Act] State of Odisha - Subsection Section 12(vi) in Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003 (vi)When the case is finally disposed of by the Lok Adalat, result of the case will be entered in the register.
