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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(c) in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules

(c)The High Court and the District Courts shall periodically conduct seminars and workshops on the subject of alternative disputes resolution procedures throughout the State over which the High Court has jurisdiction with a view to bring awareness of such procedures and to impart training to lawyers and judicial officers.