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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in The Mediation Act, 2023

(4)Upon disclosure under sub-section (1) or sub-section (2), if either party desires to replace the mediator, then, in case of-
(i)institutional mediation, such party shall apply to the mediation service provider for termination of the mandate of mediator;
(ii)mediation other than institutional mediation, such party shall terminate the mandate of mediator.