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[Section 67] [Complete Act]
Central Government Act
Section 67(3) in The Arbitration And Conciliation Act, 1996
(3) The conciliator may conduct the conciliation proceedings in such a manner as he considers appropriate, taking into account the circumstances of the case, the wishes the parties may express, including any request by a party that the conciliator hear oral statements, and the need for a speedy settlement of the dispute.