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 4] [Entire Act] State of Rajasthan - Subsection Section 4(v) in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules (v)the difference between the various modes of settlement, namely, arbitration, conciliation, mediation and judicial settlement is as explained below:
