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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

Union of India - Subsection

Section 5B(2) in The Code of Civil Procedure, 1908

(2)If, in any such suit or proceeding, at any stage, it appears to the Court that there is a reasonable possibility of a settlement between the parties, the Court may adjourn the proceeding for such period as it thinks fit, to enable attempts to be made to effect such a settlement.