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[Cites 0, Cited by 3] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2) in The Arbitration And Conciliation Act, 1996

(2)If the parties reach agreement on a settlement of the dispute, they may draw up and sign a written settlement agreement. If requested by the parties, the conciliator may draw up, or assist the parties in drawing up, the settlement agreement.