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 19(3)] [Section 19] [Entire Act] State of Punjab - Subsection Section 19(3)(b) in Alternative Disputes Resolution Rules, 2003 (b)documents obtained during the mediation which were expressly required to be treated as confidential or notes, drafts or information given by parties or mediators;