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[Cites 0, Cited by 0] [Section 338] [Entire Act]

State of Andhra Pradesh - Subsection

Section 338(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(3)Where there are two mediators as in clause (b) of Rule 314, the Court shall fix the fee payable to the mediators which shall be shared equally by the two sets of parties.