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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1) in The Mediation Act, 2023

(1)Without prejudice to the foregoing provisions of this Act, the Council shall, in exercise of its powers or the performance of its functions under this Act, be bound by such directions on questions of policy as the Central Government may give in writing to it from time to time:Provided that the views of the Council shall be taken into consideration before any direction is given under this sub-section.