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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in Madhya Pradesh Mediation Rules, 2016

(3)All the mediators as appointed under sub-rule (1) and (2) of rule 4 shall normally be on the panel for a period of 3 years from the date of appointment and further extension of their tenure shall be at the discretion of High Court Mediation Committee.