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[Cites 0, Cited by 0] [Section 338] [Entire Act]

State of Andhra Pradesh - Subsection

Section 338(7) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(7)The expense of mediation including fee, if not paid by the parties, the Court shall, on the application of the mediator or parties, direct the concerned parties to pay, and if they do not pay, the Court shall recover the said amounts. as if there was a decree for the said amount.