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Union of India - Section

Section 12 in The Mediation Act, 2023

12. Replacement of mediator.-

Upon termination of the mandate of mediator-
(i)in case of mediation other than institutional mediation under clause (ii) of sub-section (4) of section 10, the parties may, appoint another mediator within a period of seven days from such termination; and
(ii)under section 11, the mediation service provider shall appoint another mediator from the panel maintained by it within a period of seven days from such termination.