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[Cites 0, Cited by 0] [Section 335] [Entire Act]

State of Andhra Pradesh - Subsection

Section 335(a) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(a)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 clauses (b) and (c) of this Rule.