Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 22 in Punjab State Mediation Rules, 2019 22. Parties to act in good faith. - All the parties shall commit to participate in the proceedings in good faith with the intention to settle the dispute(s), as far as possible.
