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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(1) in Alternative Dispute Resolution and Mediation Rules, 2017

(1)In order to preserve the confidence of parties in the Court and the neutrality of the mediator, there should be no communication between the mediator and the court, except as stated in Sub Rule (2) and (3) of this Rule.