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 7] [Entire Act] State of Odisha - Subsection Section 7(b) in Permanent and Continuous Lok Adalat with Conciliation and Counselling Centre Scheme, 2000 (b)The conciliators are entitled to get allowance which shall be fixed per sitting basis by the State Authority.
