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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(2) in Alternative Dispute Resolution and Mediation Rules, 2017

(2)The High Court shall nominate a Committee of Judges, for the purpose referred to in Sub Rule (1) and for the purpose of preparing rules of procedure for Alternative Dispute Resolution to be used by the Courts in the State as well as by the Arbitrators, Conciliators, Mediators and for Judicial Settlement.