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] [Section 5] [Entire Act] State of Odisha - Subsection Section 5(v) in High Court Civil Procedure Alternative Dispute Resolution Rules, 2007 (v)the difference between the different modes of settlement, namely, arbitration, conciliation, mediation and judicial settlement as explained below :
