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

State of Odisha - Subsection

Section 6(b) in Permanent and Continuous Lok Adalat with Conciliation and Counselling Centre Scheme, 2000

(b)The Conciliators nominated by the Chairman of District Legal Service Authority shall continue for a term of 2 years and shall be eligible for renomination subject to suitability.