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Arbitration Act 1940 Section 80 Role of Conciliator in other Proceedings Unless otherwise agreed by the parties,- (a) the conciliator shall not act as an arbitrator or as a representative or counsel of a party in any arbitral or judicial proceedings in respect of a dispute that is the subject of the conciliation proceedings; (b) the conciliator shall not be presented by the parties as a witness in any arbitral or judicial proceedings.    |
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