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The Consumer Protection Act, 2019

77. Duty of mediator to disclose certain facts.-

It shall be the duty of the mediator to disclose-

(a) any personal, professional or financial interest in the outcome of the consumer dispute;

(b) the circumstances which may give rise to a justifiable doubt as to his independence or impartiality; and

(c) such other facts as may be specified by regulations.









  

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