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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(2)(iii) in Alternative Dispute Resolution and Mediation Rules, 2017

(iii)If the court refers the matter to an Alternative Dispute Resolution process (other than Arbitration), it should keep track of the matter by fixing a hearing date for the Alternative Dispute Resolution Report.