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[Section 14] [Complete Act]
Central Government Act
Section 14(1) in The Arbitration And Conciliation Act, 1996
(1) The, mandate of an arbitrator shall terminate if-
(a) he becomes de jure or de facto unable to perform his functions or for other reasons fails to act without undue delay; and
(b) he withdraws from his office or the parties agree to the termination of his mandate.