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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(a) in The U.P. Civil Procedure Mediation Rules, 2009

(a)
(i)the parties residing in India shall be present personally or may be represented by their power of attorney holders at the meetings or sessions notified by the mediator.
(ii)The parties not resident in India may be represented by their Counsel or power of attorney holders at the sessions or meetings.