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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2) in Alternative Dispute Resolution and Mediation Rules, 2017

(2)In exceptional cases, the court may also appoint mediator who is not necessarily from the panel of Mediators referred to in Rule 11 nor bear the qualifications referred to in Rule 12 but should not be a person who suffers from the disqualifications referred to in Rule 13.