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[Cites 0, Cited by 7] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in The Arbitration And Conciliation Act, 1996

(2)Unless the parties have agreed upon the place where meetings with the conciliator are to be held, such place shall be determined by the conciliator, after consultation with the parties, having regard to the circumstances of the conciliation proceedings.