Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] Union of India - Subsection Section 28(2) in The Mediation Act, 2023 (2)A mediated settlement agreement may be challenged only on all or any of the following grounds, namely:(i)fraud;(ii)corruption;(iii)impersonation;(iv)where the mediation was conducted in disputes or matters not fit for mediation under section 6.
