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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3) in Madhya Pradesh Mediation Rules, 2016

(3)Where no agreement is arrived at between the parties or where the mediator is of the view that no settlement is possible, he shall report the same in writing to the Coordinator, Mediation Centre, who shall, with a covering letter signed by him forward the same to the Court in which the suit or proceeding is pending.