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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(1)(c) in The Arbitration And Conciliation Act, 1996

(c)in conciliation proceedings with three conciliators, each party may appoint one conciliator and the parties may agree on the name of the third conciliator who shall act as the presiding conciliator.