Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22C(3)] [Section 22C] [Entire Act] Union of India - Subsection Section 22C(3)(b) in The Legal Services Authorities (Amendment) Act, 2002 (b)may require any party to the application to file additional statement before it at any stage of the conciliation proceedings;