Main Search
Forums
Advanced Search
Disclaimer
Section 28(1)(a) in The Arbitration And Conciliation Act, 1996 [
"Section 28(1)"
] [
"Section 28"
] [
"Complete Act"
]
Loading...
Central Government Act
(a) in an arbitration other than an international commercial arbitration, the arbitral tribunal shall decide the dispute submitted to arbitration in accordance with the substantive law for the time being in force in India;