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The Arbitration and Conciliation Act, 1996 76. Termination of conciliation proceedings. The conciliation proceedings shall be terminated- a. by the signing of the settlement agreement by the parties, on the date of the agreement; or b. by a written declaration of the conciliator, after consultation with the parties, to the effect that further efforts at conciliation are no longer justified, on the date of the declaration; or c. by a written declaration of the parties addressed to the conciliator to the effect that the conciliation proceedings are terminated, on the date of the declaration; or d. by a written declaration of a party to the other party and the conciliator, if appointed, to the effect that the conciliation proceedings am terminated, on the date of the declaration.    |
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