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 7 in Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003 7. The Secretary of the Committee shall with the approval of the Chief Justice or any other Judge so authorized by him constitute Benches of the Lok Adalats.
