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State of Uttar Pradesh - Section

Section 18 in The U.P. Civil Procedure Mediation Rules, 2009

18. Parties alone responsible for taking decision. -

The parties must understand that the mediator only facilities (sic facilitates) in arriving at a decision to resolve disputes and that lie 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.