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Chapter VIA Pre-Litigation Conciliation and Settlement 22A. Definitions.- In this Chapter and for the purposes of sections 22 and 23, unless the context otherwise requires,- (a) "Permanent Lok Adalat" means a Permanent Lok Adalat established under sub-section (1) of section 22B; (b) "public utility service" means any- (i) transport service for the carriage of passengers or goods by air, road or water; or (ii) postal, telegraph or telephone service; or (iii) supply of power, light or water to the public by any establishment; or (iv) system of public conservancy or sanitation; or (v) service in hospital or dispensary; or (vi) insurance service, and includes any service which the Central Government or the State Government, as the case may be, in the public interest, by notification, declare to be a public utility service for the purposes of this Chapter. 1. Subs. by Act 59 of 1994, s. 16, for sub-section (1) (w.e.f. 29-10-1994), 2. Subs. by Act 37 of 2002, s. 3, for "Lok Adalat" (w.e.f. 11-6-2002). 3. Ins. by s. 4, ibid. (w.e.f. 11-6-2002).    |
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