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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Mediation Act, 2023

(2)There shall be no privilege or confidentiality that will attach to-
(a)a threat or statement of a plan to commit an offence punishable under any law for the time being in force;
(b)information relating to domestic violence or child abuse; and
(c)statements made during a mediation showing a significant imminent threat to public health or safety.