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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(5) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(5)The panel of the Conciliation Cell to which a claim or dispute is entrusted for conciliation shall issue a letter of request to the opposite party informing him about the claim or dispute and fixing a place and time at which both parties may remain present for the purpose of conciliation.