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 18] [Entire Act] NCT Delhi - Subsection Section 18(2) in Delhi Legal Services Authority Regulations,2002 (2)Pre-litigation cases shall be obtained by the State Authority or the Secretary of the District Authority as the case may be, to be placed before the Lok Adalat.
