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[Cites 0, Cited by 1] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(3) in The Arbitration And Conciliation Act, 1996

(3)If the required deposits under sub-sections (1) and (2) are not paid in full by both parties within thirty days, the conciliator may suspend the proceedings or may make a written declaration of termination of the proceedings to the parties, effective on the date of that declaration.