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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(b) in Alternative Dispute Resolution and Mediation Rules, 2017

(b)'Board of Governors' means the Committee of Judges nor nominated by the Chief Justice of the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh;