Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Telangana - Subsection Section 28(5) in Alternative Dispute Resolution and Mediation Rules, 2017 (5)Mediator may maintain personal record regarding dates fixed by him and the progress of the mediation for his personal reference in the capacity of a Mediator.
