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Union of India - Section

Section 77 in Consumer Protection Act, 2019

77. Duty of mediator to disclose certain facts.

- It shall be the duty of the mediator to disclose-
(a)any personal, professional or financial interest in the outcome of the consumer dispute;
(b)the circumstances which may give rise to a justifiable doubt as to his independence or impartiality; and
(c)such other facts as may be specified by regulations.