Mediation Act, 2023

An Act to promote and facilitate mediation, especially institutional mediation, for resolution of disputes, commercial or otherwise, enforce mediated settlement agreements, provide for a body for registration of mediators, to encourage community mediation and to make online mediation as acceptable and cost effective process and for matters connected therewith or incidental thereto.

Act number
Act 32 of 2023
Year
2023
Enacted on
14-09-2023
In force from
09-10-2023
Jurisdiction
Central Act (India)
Subjects
Arbitration And Mediation, Civil Law And Procedure

Read the full text of Mediation Act, 2023 section by section on LawLens.

Official source: India Code