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] [Entire Act] State of Punjab - Section Section 3 in Punjab State Mediation Rules, 2019 3. Qualifications of person(s) to be empanelled as Mediator. - The following person(s) shall be treated as qualified and eligible for empanelment as Mediators: -
