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State of Punjab - Section

Section 1 in Punjab State Mediation Rules, 2019

1. Short title, commencement and interpretation.

(1)These Rules shall be called as the "Punjab State Mediation Rules, 2019".
(2)These Rules shall come into force with effect from the date of approval by the Executive Chairman of Punjab State Legal Service Authority.
(3)If any of these Rules are in conflict with any mandatory provision of the applicable law of Mediation from which the parties cannot derogate, that provision shall prevail.