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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(1)(xii) in Alternative Dispute Resolution and Mediation Rules, 2017

(xii)mediator has a duty to encourage the parties to make their own decisions both individually and collectively about the resolution of the dispute, rather than imposing his own ideas on the parties as self determination is the essence of the mediation process.