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The Mediation Act, 2023 Chapter III Mediation 4. Mediation agreement.- (1) A mediation agreement shall be in writing, by or between parties and anyone claiming through them, to submit to mediation all or certain disputes which have arisen or which may arise between the parties. (2) A mediation agreement may be in the form of a mediation clause in a contract or in the form of a separate agreement. (3) A mediation agreement is in writing, if it is contained in or recorded as- (a) any document signed by the parties; (b) an exchange of communications or letters including through electronic form as provided under the Information Technology Act, 2000 (21 of 2000); (c) any pleadings in a suit or any other proceedings in which existence of mediation agreement is alleged by one party and not denied by the other. (4) A reference in any agreement containing a mediation clause shall constitute a mediation agreement if the agreement is in writing and the reference is such as to make the mediation clause as part of the agreement. (5) The parties may agree to submit to mediation any dispute arising between them under an agreement, whether entered prior to arising of the dispute or subsequent thereto. (6) A mediation agreement in case of international mediation shall refer to an agreement for resolution in matters of commercial disputes referred to in clause (a) of section 3.    |
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