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] [Entire Act] Union of India - Section Section 3 in The Legal Services Authorities (Amendment) Act, 2002 3. Amendment of section 22.- In section 22 of the principal Act, for the words" Lok Adalat", wherever they occur, the words" Lok Adalat or Permanent Lok Adalat" shall be substituted.
