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[Cites 0, Cited by 7] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in The Arbitration And Conciliation Act, 1996

(1)It is not incompatible with an arbitration agreement for an arbitral tribunal to encourage settlement of the dispute and, with the agreement of the parties, the arbitral tribunal may use mediation, conciliation or other procedures at any time during the arbitral proceedings to encourage settlement.