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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(4)(c) in Alternative Dispute Resolution and Mediation Rules, 2017

(c)for mediation, the Court shall refer the same to a suitable institution or person and such institution or person shall be deemed to be a Lok Adalat and all the provisions of the Legal Services Authorities Act, 1987 (39 of 1987) shall apply as if the dispute were referred to a Lok Adalat under the provisions of that Act;