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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(1)(iii) in Alternative Dispute Resolution and Mediation Rules, 2017

(iii)In other cases (that is, in cases which can be referred to Alternative Dispute Resolution processes) the court should explain the choice of five Alternative Dispute Resolution processes to the parties to enable them to exercise their option.