Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(d) in Punjab State Mediation Rules, 2019

(d)The Mediator shall have the authority to adjourn proceeding; restrict admission to guests/relatives/friends accompanying the parties to the session; convene private session or joint session and assist in drafting settlement.