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

State of Chattisgarh - Subsection

Section 24(3) in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006

(3)Where no agreement is arrived at between the parties, before the time limit stated in Rule 18 or where, the mediator is of the view that no settlement is possible, he shall report the same to the said Court in writing.