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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Alternative Dispute Resolution and Mediation Rules, 2017

(3)The High Court and the District Courts shall periodically conduct seminars, workshops and Awareness Programmes on the subject of Alternative Dispute Resolution procedures throughout the State or States over which the High Court has jurisdiction with a view to bring awareness of such procedures and to impart training to lawyers, Judicial Officers and others.