Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 20 in Punjab State Mediation Rules, 2019

20. Parties alone responsible for taking decision.

- The parties shall be made to understand that the Mediator only facilitates in arriving at a decision to resolve dispute(s) and that he/ she will not and cannot impose any settlement nor does the Mediator give any assurance that the mediation will result in a settlement. The Mediator shall not impose any decision upon the parties.