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] [Entire Act] Union of India - Section Section 8 in Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018 8. Parties to act in good faith. - All the parties to a commercial dispute shall participate in the mediation process in good faith with an intention to settle the dispute.
