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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in Madhya Pradesh Mediation Rules, 2016

(2)Receipt or perusal of any document by the mediator or receipt of information orally by the mediator while serving in that capacity, shall be confidential and the mediator shall not be compelled to divulge information regarding the document or record or oral information nor as to what transpired during the mediation.