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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(iv) in High Court Civil Procedure Alternative Dispute Resolution Rules, 2007

(iv)that, where parties are interested in a final settlement which may lead to a compromise, it will be in the interests of the parties to seek reference of the matter to Lok Adalat or to judicial settlement as envisaged in clause (c) of Sub-section (1) of Section 89;