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 3] [Section 22E] [Entire Act] Union of India - Subsection Section 22E(2) in The Legal Services Authorities Act, 1987 (2)Every award of the Permanent Lok Adalat under this Act shall be deemed to be a decree of a civil court.
