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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(1)(ii) in Alternative Dispute Resolution and Mediation Rules, 2017

(ii)it is not necessary for the Court, before referring the parties to an Alternative Dispute Resolution process to formulate or reformulate the terms of a possible settlement. It is sufficient if the Court describes the nature of dispute (in a sentence or two) and makes the reference.