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] State of Odisha - Section Section 4 in Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003 4. The Secretary of the Committee shall issue notices to the parties of the case for their consent to get the case decided by the Lok Adalat.
