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 26] [Entire Act] State of Rajasthan - Subsection Section 26(4) in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules (4)ensure that the parties involved in the mediation are fairly informed and have an adequate understanding of the procedural aspects of the process;
