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

State of Telangana - Subsection

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

(vi)If parties are not agreeable for arbitration or conciliation, the court should, keeping in view the preferences/options of parties, refer the matter to any one of the other three Alternative Dispute Resolution processes : (a) Lok Adalat; (b) mediation by a neutral third party facilitator or mediator; and (c) a judicial settlement, where a Judge assists the parties to arrive at a settlement.