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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(3) in Madhya Pradesh Mediation Rules, 2016

(3)All communication between the mediator and the Court shall be made only by the mediator and in respect of the following matters,-
(a)the failure of a party or parties to attend;
(b)the mediator's assessment that the case is not suited for settlement through mediation; or
(c)settlement of dispute or disputes arrived at between parties.