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

State of Rajasthan - Subsection

Section 4(ii) in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules

(ii)that where there is relationship between the parties which requires to be preserved, it will be in their interest to seek reference of the matter to j conciliation or mediation, as envisaged in clauses (b) or (d) of sub-section (1) of Section 89;