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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(4)(b) in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006

(b)Documents obtained during the mediation which were expressly required to be treated as confidential or other notes, drafts or information given by parties Or mediators;