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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(2)(ii) in Alternative Dispute Resolution and Mediation Rules, 2017

(ii)If the reference is to any other Alternative Dispute Resolution process, the court should briefly record that having regard to the nature of dispute, the case deserves to be referred to Lok Adalat, or mediation or judicial settlement, as the case may be. There is no need for an elaborate order for making the reference.