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] [Section 12] [Entire Act] State of Uttar Pradesh - Subsection Section 12(vi) in The U.P. Civil Procedure Mediation Rules, 2009 (vi)each party shall furnish to the mediator such other information as may be required by him in connection with the issues to be resolved.
