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Citedby 15 docs - [View All]
M/S. Union Of India, Rep. By The ... vs Col. L.S.N. Murthy And Another. on 27 April, 2006
M/S Gail (India) Ltd vs Bell Ceramics Pvt. Ltd & Ors on 17 February, 2003
M/S.Bharat Heavy Electricals Ltd vs M/S Llyod Insulations (India) Ltd on 17 July, 1999
Sh. R.S. Chauhan vs Smt. Geeta Rani on 18 May, 2011
Punjab National Bank vs M/S Bijlee Construction on 11 April, 2012

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[Complete Act]
Central Government Act
Section 70 in The Arbitration And Conciliation Act, 1996
70. Disclosure of information. When the conciliator receives factual information concerning the dispute from a party, he shall disclose the substance of that information to the other party in order that the other party may have the opportunity to present any explanation which he considers appropriate: Provided that when a party gives any information to the conciliator, subject to a specific condition that it be kept confidential, the conciliator shall not disclose that
information to the other party.