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[Cites 0, Cited by 36] [Entire Act]

Union of India - Section

Section 63 in The Arbitration And Conciliation Act, 1996

63. Number of conciliators.

(1)There shall be one conciliator unless the parties agree that there shall be two or three conciliators.
(2)Where there is more than one conciliator, they ought, as a general rule, to act jointly.