1 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.Open in Lexace · Ask the AI about this section
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