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Section 6 in The Arbitration And Conciliation Act, 1996 ["Complete Act"]

Citedby 23 docs - [View All]

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Central Government Act
6. Administrative assistance. In order to facilitate the conduct of die arbitral proceedings, the parties, or the arbitral tribunal with the consent of the parties, may arrange for administrative assistance by a suitable institution or person. CHAP Arbitration agreement CHAPTER II Arbitration agreement