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[Cites 0, Cited by 0] [Section 314] [Entire Act]

State of Andhra Pradesh - Subsection

Section 314(d) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(d)Where there are more than two sets of parties having diverse interests, each set shall nominate a person on its behalf and the said nominees shall select the sole mediator and failing unanimity in that behalf, the Court shall appoint a sole mediator.