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[Cites 0, Cited by 20] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5) in The Legal Services Authorities Act, 1987

(5)Where no award is made by the Lok Adalat on the ground that no compromise or settlement could be arrived at between the parties, the record of the case shall be returned by it to the court, from which the reference has been received under sub-section (1) for disposal in accordance with law.