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Union of India - Section

Section 17 in The Mediation Act, 2023

17. Role of mediator in other proceedings.-

The mediator shall not-
(a)act as an arbitrator or as a representative or counsel of a party in any arbitral or judicial proceeding in respect of a dispute that is the subject matter of the mediation proceedings;
(b)be presented by the parties as a witness in any arbitral or judicial proceeding.