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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in The Mediation Act, 2023

(2)For the purposes of sub-section (1), any of the parties shall make an application before the concerned Authority constituted under the Legal Services Authorities Act, 1987 (39 of 1987) or District Magistrate or Sub-Divisional Magistrate in areas where no such Authority has been constituted, for referring the dispute to mediation.