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State of Madhya Pradesh - Section

Section 29 in Madhya Pradesh Mediation Rules, 2016

29. Consequences of breach of Rule 28.

- It shall be open to the Coordinator to take such action with the approval of the High Court Mediation Committee as may be appropriate if the mediator violates any code of conduct expressed in Rule 28 or behaves in a manner not expected of him as a Mediator.