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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001

(3)It is compatible for the Council to encourage settlement of the dispute and with the agreement of the parties, the Council may use mediation, conciliation or other procedure at any time during the arbitral/conciliation proceedings for this purpose.