Section 53 in Jammu and Kashmir Arbitration and Conciliation Act, 1997
53. Disclosure of information.
- When the conciliator receives factual information concerning the dispute from a party, he shall disclose the substance of that information to the other party in order that the other party may have the opportunity to present any explanation which he considers appropriate:Provided that when a party gives any information to the conciliator subject to a specific condition that it be kept confidential, the conciliator shall not disclose that. information to the other party.
