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Section 10 in The Arbitration And Conciliation Act, 1996 ["Complete Act"]

Citedby 27 docs - [View All]

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Narayan Prasad Lohia vs Nikunj Kumar Lohia & Ors. on 18 May, 2000

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Central Government Act
10. Number of arbitrators.
(1) The parties are free to determine the number of arbitrators, provided that such number shall not be an even number.
(2) Failing the determination referred to in sub- section (1), the arbitral tribunal shall consist of a sole arbitrator.