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] [Entire Act] State of Punjab - Section Section 7 in Punjab State Mediation Rules, 2019 7. Accreditation of a Mediator. - A Mediator shall be considered for his certification as "Accredited Mediator" on completion of 50 successful mediations and after the expiry of one year from his/her induction in the panel.
