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[Cites 0, Cited by 0] [Section 332] [Entire Act]

State of Andhra Pradesh - Subsection

Section 332(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)When a mediator receives confidential information concerning the dispute from any party, he shall disclose the substance of that information to the other party, if permitted in writing by the first party.