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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Chattisgarh - Subsection

Section 26(7) in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006

(7)The expense of mediation including fee, if not paid by the parities, the Court shall, on the application of the mediator or parties, direct the concerned parties to pay, and if they do not pay, the Court shall recover the said amounts as if there was a decree for the said amount.