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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Mediation Act, 2023

(3)A mediation agreement is in writing, if it is contained in or recorded as-
(a)any document signed by the parties;
(b)an exchange of communications or letters including through electronic form as provided under the Information Technology Act, 2000 (21 of 2000);
(c)any pleadings in a suit or any other proceedings in which existence of mediation agreement is alleged by one party and not denied by the other.