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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2)(i) in Alternative Dispute Resolution and Mediation Rules, 2017

(i)If the reference is to arbitration or conciliation, the court has to record that the reference is by mutual consent. Nothing further need be stated in the order sheet.