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State of Andhra Pradesh - Section

Section 319 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

319. Preference:

- The Court shall, while nominating any person from the panel of mediators referred to in Rule 315 consider his suitability for resolving the particular class of dispute involved in the suit and shall give preference to those who have proven record of successful mediation or who have special qualification or experience in mediation.