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[Cites 0, Cited by 0] [Section 332(4)] [Section 332] [Entire Act]

State of Andhra Pradesh - Subsection

Section 332(4)(b) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(b)Documents obtained during the mediation which were expressly required to be treated as confidential or other notes, drafts or information given by parties or mediators.