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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(4) in Jammu and Kashmir Legal Services Authorities Act, 1997

(4)Every Lok Adalat shall, while determining any reference before it under this Act, with utmost expedition to arrive at a compromise or settlement between the parties and shall be guided by the principles of justice, equity, fair play and other legal principles.