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[Cites 0, Cited by 0] [Section 336] [Entire Act]

State of Andhra Pradesh - Subsection

Section 336(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(3)Where no agreement is arrived at between the parties, before the time limit stated in Rule 330 or where, the mediator is of the view that no settlement is possible, he shall report the same to the said Court in writing.