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State of Uttar Pradesh - Section

Section 8 in The U.P. Civil Procedure Mediation Rules, 2009

8. Preference. -

The Court shall, while nominating any person from the panel of mediators referred to in Rule 4. consider his suitability for resolving the particular class of dispute involved in the suit and shall give preference to those who have proven record of successful mediation or who have special qualifications or experience in mediation.