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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(1) in High Court Civil Procedure Mediation Rules, 2007

(1)Where an agreement is reached between the parties in regard to all the issues in the suit or some of the issues, the same shall be reduced to writing and signed by the parties or their power of attorney holder. If any counsel have represented the parties, they shall attest the signature of their respective clients.