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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(3)(b) in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules

(b)documents obtained during the mediation which were expressly required to be treated as confidential or notes, drafts or information given by parties or mediators;