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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(4) in The U.P. Civil Procedure Mediation Rules, 2009

(4)The mediator shall fix the date on which the parties to the litigation should appear before the Court concerned and within that period he shall, -
(a)submit the agreement where an agreement is reached between the parties; or
(b)report the result of his efforts in settling the dispute to the Court.