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The Mediation Act, 2023 29. Limitation.- Notwithstanding anything contained in the Limitation Act, 1963 (36 of 1963) or in any other law for the time being in force, in computing the period of limitation fixed for any proceeding relating to disputes in respect of which a mediation has been undertaken under this Act, the period from the date of commencement of mediation under section 14, and up to,- (i) submission of report under section 21; or (ii) termination of mediation under section 24, shall be excluded.    |
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