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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(1) in The U.P. Civil Procedure Mediation Rules, 2009

(1)When a mediator receives confidential information concerning the dispute from any party, tie shall disclose the substance of the information to the other party, if permitted in writing by the first party.