(1)Subject to the other provisions of this Act, the mediator, mediation service provider, the parties and participants in the mediation shall keep confidential all the following matters relating to the mediation proceedings, namely:(i)acknowledgements, opinions, suggestions, promises, proposals, apologies and admissions made during the mediation;(ii)acceptance of, or willingness to, accept proposals made or exchanged in the mediation;(iii)documents prepared solely for the conduct of mediation or in relation thereto;(iv)any other mediation communication.
