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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(4)(b) in The U.P. Civil Procedure Mediation Rules, 2009

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