(g)“international mediation” means mediation undertaken under this Act and relates to a commercial dispute arising out of a legal relationship, contractual or otherwise, under any law for the time being in force in India, and where at least one of the parties, is-(i)an individual who is a national of, or habitually resides in, any country other than India; or(ii)a body corporate including a Limited Liability Partnership of any nature, with its place of business outside India; or(iii)an association or body of individuals whose place of business is outside India; or(iv)the Government of a foreign country;
