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The Mediation Act, 2023 The Sixth Schedule (See section 61) In the Arbitration and Conciliation Act, 1996 (26 of 1996),- (a) in section 43D,- (i) in sub-section (1), the words "mediation, conciliation" shall be omitted; (ii) in sub-section (2), in clauses (e), (f) and (i), the words "and conciliation" wherever they occur shall be omitted; (b) for sections 61 to 81, the following sections shall be substituted, namely:- 61. Reference of conciliation in enactments.- (1) Any provision, in any other enactment for the time being in force, providing for resolution of disputes through conciliation in accordance with the provisions of this Act, shall be construed as reference to mediation as provided under the Mediation Act, 2023. (2) Conciliation as provided under this Act and the Code of Civil Procedure, 1908 (5 of 1908), shall be construed as mediation referred to in clause (h) of section 3 of the Mediation Act, 2023. 62. Saving.- Notwithstanding anything contained in section 61, any conciliation proceeding initiated in pursuance of sections 61 to 81 of this Act as in force before the commencement of the Mediation Act, 2023, shall be continued as such, as if the Mediation Act, 2023, had not been enacted.    |
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