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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(b) in High Court Civil Procedure Mediation Rules, 2007

(b)Every mediator shall, from the time of his appointment and throughout the continuance of the mediation proceedings; without delay, disclose to the parties in writing, about the existence of any of the circumstances referred to in clause (a).