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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(5) in Rajasthan State Legal Services Authority Regulations, 1999

(5)Each Judicial Officer shall co-operate in holding of Lok Adalat and in transmission of the court records and shall make sincere effort for settlement of disputes through Lok Adalat.