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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2)(ii) in The U.P. Civil Procedure Mediation Rules, 2009

(ii)If the issues are not severable, then in that event, the Court shall wail for a decision of the Court on the other issues, which are not settled.