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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in Madhya Pradesh Mediation Rules, 2016

(2)In exceptional cases, the Court may also appoint a mediator who is not necessarily from the panel of Mediators referred to in Rule 5 nor bear the qualifications referred to in Rule 6 but should not be a person who suffers from the disqualifications referred to in Rule 7.