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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(iv) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009

(iv)that, where parties arc interested in a final settlement which may lead to a compromise, it will be in the interests of the parties to seek reference of the matter to Lok Adalat or to judicial settlement as envisaged in Clause (c) of sub-section (1) of Section 89.