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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(a) in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules

(a)The High Court shall take steps to have training courses conducted by requesting bodies recognised by it or the Universities imparting legal education or retired faculty members or other persons who, according to the High Court are well-versed in the techniques of alternative methods of disputes resolution to conduct training courses for lawyers and judicial officers.