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[Cites 0, Cited by 9] [Section 22C] [Entire Act]

Union of India - Subsection

Section 22C(5) in The Legal Services Authorities Act, 1987

(5)The Permanent Lok Adalat shall, during conduct of conciliation proceedings under sub-section (4), assist the parties in their attempt to reach an amicable settlement of the dispute in an independent and impartial manner.