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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(1) in Alternative Dispute Resolution and Mediation Rules, 2017

(1)Where a lawful agreement is reached between the parties the same shall be reduced to writing and signed by the parties or their power of attorney holder. If any counsel have represented the parties, the mediator may obtain his signature also on the settlement agreement.