Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 17 in Punjab State Mediation Rules, 2019 17. Representation of parties. - The parties shall ordinarily be present personally or through authorised attorney at the sessions notified by the Mediator. They may also be represented by an Advocate with permission of the Mediator in such sessions.
