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Union of India - Section

Section 77 in The Arbitration And Conciliation Act, 1996

77. Resort to arbitral or judicial proceedings.

- The parties shall not initiate, during the conciliation proceedings, any arbitral or judicial proceedings in respect of a dispute that is the subject-matter of the conciliation proceedings except that a party may initiate arbitral or judicial proceedings where, in his opinion, such proceedings are necessary for preserving his rights.