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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(11) in Madhya Pradesh Mediation Rules, 2016

(11)Mediator has a duty to encourage the parties to make their own decisions both individually and collectively about the resolution of the dispute, rather than imposing his own ideas on the parties. Self determination is the essence of the mediation process.