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 1] [Entire Act] State of Punjab - Subsection Section 1(3) in Punjab State Mediation Rules, 2019 (3)If any of these Rules are in conflict with any mandatory provision of the applicable law of Mediation from which the parties cannot derogate, that provision shall prevail.
