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 3(2)] [Section 3] [Entire Act] State of Telangana - Subsection Section 3(2)(v) in Alternative Dispute Resolution and Mediation Rules, 2017 (v)cases requiring protection of courts, as for example, claims against minors, deities and mentally challenged and suits for declaration of title against government.