The Arbitration and Conciliation Act, 1996
66. Conciliator not bound by certain enactments.
The conciliator is not bound by the Code of Civil Procedure, 1908 (5 of 1908) or the Indian Evidence Act, 1872. (1 of 1872).
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The Arbitration and Conciliation Act, 1996 66. Conciliator not bound by certain enactments. The conciliator is not bound by the Code of Civil Procedure, 1908 (5 of 1908) or the Indian Evidence Act, 1872. (1 of 1872). |
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