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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(n) in Punjab State Mediation Rules, 2019

(n)"Pre-litigative matter" means a matter regarding which litigation has not yet started in any Court of Law and falls in the category of cases approved by Executive Chairman to be taken in Mediation at pre-litigative stage.