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[Complete Act]
Central Government Act
Section 80 in 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.