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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 89(2)(d) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(d)for mediation, the Court shall effect a compromise between the parties and shall follow such procedure as may be prescribed by the High Court.