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[Cites 0, Cited by 4] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(6) in The Legal Services Authorities Act, 1987

(6)Where no award is made by the Lok Adalat on the ground that no compromise or settlement could be arrived at between the parties, in a matter referred to in sub-section (2), that Lok Adalat shall advice the parties to seek remedy in a court.