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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(iv) in Alternative Dispute Resolution and Mediation Rules, 2017

(iv)Any place identified by the District Judge with the approval of the High Court within the Court precincts;
(V)Any other place as may be agreed upon by the parties subject to approval of the Court.