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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(9) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(9)Where a settlement is reached between the parties and the report to that effect is made by the panel of the Conciliation Cell, the Committee may in appropriate cases take necessary steps for the purpose of securing a decree or order of the Court in terms of the settlement.