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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(i) in The Mediation Act, 2023

(i)“mediator” means a person who is appointed to be a mediator, by the parties or by a mediation service provider, to undertake mediation, and includes a person registered as mediator with the Council.Explanation. - Where more than one mediator is appointed for a mediation, reference to a mediator under this Act shall be a reference to all the mediators;