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The Arbitration and Conciliation Act, 1996 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 proceeding in respect of a dispute that is the subject of the conciliation proceedings; b. the conciliator shall not be presented by the panics as a witness in any arbitral or judicial proceedings.    |
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