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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(c) in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006

(c)Where there is more than one mediator, the mediator nominated by each party shall first confer with the party that nominated him and shall thereafter interact with the other mediators, with a view to resolving the disputes.