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State of Chattisgarh - Section

Section 17 in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006

17. Parties alone responsible for taking decision. - The parties must understand that the mediator only facilitates in arriving at a decision to resolve disputes and that i.e will not and cannot impose any settlement nor does the mediator give any warranty that the mediation will result in a settlement. The mediator shall not impose any decision on the parties.