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] [Section 339] [Entire Act] State of Andhra Pradesh - Subsection Section 339(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (4)ensure that the parties involved in the mediation are fairly informed and have an adequate understanding of the .procedural aspects of the process.
