Section 6(1)(v) in Alternative Dispute Resolution and Mediation Rules, 2017

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(1)(v) in Alternative Dispute Resolution and Mediation Rules, 2017

(v)If the parties are not agreeable for arbitration, the court should ascertain whether the parties are agreeable for reference to conciliation which will be governed by the provisions of the Arbitration and Conciliation Act 1996. If all the parties agree for reference to conciliation and agree upon the conciliator/s, the court can refer the matter to conciliation in accordance with Section 64 of the Arbitration and Conciliation Act 1996.

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State of Telangana - Subsection

Section 6(1)(v) in Alternative Dispute Resolution and Mediation Rules, 2017