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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(2) in Alternative Dispute Resolution and Mediation Rules, 2017

(2)The parties shall be present personally or may be represented by their counsel or power of attorney holders at the meetings or sessions notified by the mediator:Provided that mediation proceedings may also be conducted by Audio-Video electronic means where the party is unable to attend personally,