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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(4) in Alternative Disputes Resolution Rules, 2003

(4)The expenses of the mediation including the fee of the mediator, costs of administrative assistance, and other ancillary expenses concerned, shall be borne equally by the various contesting parties or as may be otherwise directed by the Court.