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

Union of India - Subsection

Section 3(k) in The Mediation Act, 2023

(k)“mediation communication” means communication made, whether in electronic form or otherwise, through-
(i)anything said or done;
(ii)any document; or
(iii)any information provided,
for the purposes of, or in relation to, or in the course of mediation, and includes a mediation agreement or a mediated settlement agreement;