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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(b) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009

(b)Where it is considered desirable to exercise the option for settlement by the Lok Adalat, the procedure envisaged under the Legal Services Authority Act, 1987 and in particular by Section 20 of that Act, shall apply.