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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(5) in The Mediation Act, 2023

(5)The following persons may be included in the panel referred to in sub-section (4)-
(a)person of standing and integrity who are respectable in the community;
(b)any local person whose contribution to the society has been recognised;
(c)representative of area or resident welfare associations;
(d)person having experience in the field of mediation; and
(e)any other person deemed appropriate.