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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(3) in Alternative Dispute Resolution and Mediation Rules, 2017

(3)Communication between the mediator and the Court shall be limited to the following aspects only:
(i)about the failure of party to attend;
(ii)regarding his assessment that the case is not suited for settlement through mediation;
(iii)that the parties have settled the dispute or disputes;