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] [Entire Act] State of Punjab - Section Section 15 in Punjab State Mediation Rules, 2019 15. Mediator to guard the interest of minor. - In the case of a minor being a party to the mediation process, the mediator shall ensure to comply with the provisions of Order XXXII, Rule 7, CPC.
