Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Andhra Pradesh - Subsection

Section 316(d) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(d)Institutions which are themselves experts in mediation and have been recognized as such by the High Court, provided the names of its members are approved by the High Court initially or whenever there is change in membership.