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State of Odisha - Section

Section 28 in High Court Civil Procedure Mediation Rules, 2007

28. Transitory provisions.

- Until a panel of mediators is prepared by the High Court or the District Court as provided in Rule 3, the Court concerned may nominate a mediator of its choice if the mediator belongs to the various classes of persons referred to in Rule 4 and is duly qualified and does not suffer from any disqualification.