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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(2) in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006

(2)The agreement of the parties so signed and attested shall be submitted to the mediator who shall, with a covering letter signed by him, forward the same to the Court in which the suit is pending.