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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Mediation Act, 2023

(4)Upon receiving an application under sub-section (3), the mediation service provider shall, within a period of seven days, appoint,-
(i)the mediator as agreed by the parties; or
(ii)in case the parties are unable to reach agreement as to the appointment of mediator or mediator agreed by them refuses to act as mediator, a mediator from the panel maintained by it, with his consent.