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 4] [Entire Act] State of Bihar - Subsection Section 4(v) in Civil Procedure (Alternative Dispute Resolution) (Bihar) Rules, 2008 (v)The difference between the different modes of settlement namely, arbitration, conciliation mediation and judicial settlement as explained below:-
